Sanjay Kishan Kaul, C.J. - (1.) CM Nos. 2124 to 2126, of 2014
(2.) ALLOWED subject to just exceptions. LPA -927 -2014 Appellant -Insurance Company seeks to assail the order of the learned Single Judge dated 26.2.2014, which repelled the challenge to the award dated 18.12.2013 of the Permanent Lok Adalat, Rupnagar (Mohali).
(3.) THE insurance policy is not in dispute. The premium being paid is, again, not in dispute. The car of respondent No. 1, being a Maruti Swift VDI, was insured for Rs. 4,20,000/ -. On 11.5.2011, at about 9.30 p.m., the vehicle was stolen from the market of Phase 3B -II, Mohali.;