ASHOK KUMAR,J. - (1.) Heard Sri Pawan Kumar Singh, learned counsel for the appellant and Sri Sanjeev Kumar Pandey, learned counsel for the respondents - claimants.
(2.) The main issue in the present appeal is about the genuineness of a cover note No. 32362761 allegedly issued by the agent of the appellant-insurance company in the name of one Sri Devi Singh S/o Sri Geetam Singh. The said cover note indicates that the same has been issued on behalf of the insurance company by general insurance company by the agent deputed by the company and it is further relevant that this cover note is prepared for an insurance of a Massey Fargusion Tractor bearing No. U.P. 82-J- 4676. The date of issuance is mentioned as 28.04.2013 and the period of insurance is indicated/mentioned is the date of issuance till its expiry i.e. between 28.04.2013 to 27.04.2014.
(3.) Learned counsel for the appellant-insurance company has disputed the issuance of the aforesaid covering letter and relied upon the another covering letter of same number allegedly issued for a Maruti 800 Car bearing No. BL-6CC-8602 and the date of issuance is mentioned being 11.05.2013 for a period stated with effect from 13.05.2013 to 12.05.2014.;