ARSHADA BANU Vs. NEW INDIA ASSURANCE CO LTD
LAWS(SC)-2009-12-33
SUPREME COURT OF INDIA
Decided on December 10,2009

Arshada Banu Appellant
VERSUS
NEW INDIA ASSURANCE CO LTD Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal is directed against the judgment of the High Court of Karnataka at Bangalore in Miscellaneous First Appeal No. 6268 of 2003.
(3.) Brief facts, which are necessary to dispose of this appeal is recapitulated as under:;


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