- (1.) Heard learned counsel for the petitioner and the learned counsel for the Oriental Insurance Company Limited.
(2.) This petition has been filed raising the claim of compensation in pursuance of insurance done in respect of petitioners by the opposite parties.
(3.) The submission of the learned counsel for the petitioners is that the claim of the petitioners for payment of compensation was rejected mainly on the ground that computerized copy of the Khatauni was not filed. Learned counsel further submits that at the relevant time the computerized copy was not available and revenue authorities have communicated to the Insurance Company, but so far the title of the petitioners and the insurance is concerned that is not disputed by the opposite parties.;