NATIONAL INSURANCE COMPANY LIMITED Vs. BANSO DEVI AND OTHERS
LAWS(P&H)-2014-11-459
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 19,2014

NATIONAL INSURANCE COMPANY LIMITED Appellant
VERSUS
BANSO DEVI AND OTHERS Respondents

JUDGEMENT

- (1.) The award shows that the claim petition filed by the above-said respondents was dismissed against respondents No.4 and 5, who are respondents No.5 and 6 herein. It was mentioned in the order dated 18.11.2004 that there was no need to serve them.
(2.) The appeal against respondents No.1 and 2 was dismissed vide order dated 18.11.2004.
(3.) In any case, the application filed by the appellant for service through substituted mode on respondents No.3 to 6 was allowed and publication in the newspaper 'Punjab Kesari' was made on 28.05.2006. Publication was also effected in 'The Tribune, Jalandhar' on 01.06.2006. No one had appeared for respondents No.3 and 4, who were the only contesting respondents, despite publication in two newspapers.;


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