UNITED INDIA INSURANCE CO. LTD. Vs. SMT. SATLESH DEVI AND 6 OTHERS
LAWS(ALL)-2017-5-631
HIGH COURT OF ALLAHABAD
Decided on May 11,2017

UNITED INDIA INSURANCE CO. LTD. Appellant
VERSUS
Smt. Satlesh Devi And 6 Others Respondents

JUDGEMENT

ASHOK KUMAR,J. - (1.) The present appeal has been filed by the United India Insurance Company Ltd. against the judgement and order dated 05.01.2017 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 3, Aligarh in M.A.C.P. No. 712 of 2009.
(2.) Heard Sri Vipul Kumar, learned counsel for the appellant.
(3.) No one has appeared on behalf of the opposite parties though the matter has been called in revised list.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.