MANORMA DEVI AND OTHERS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2016-2-184
HIGH COURT OF JHARKHAND
Decided on February 25,2016

Manorma Devi And Others Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

G. Narendar, J. - (1.) Heard the learned counsel for the appellant.
(2.) The appeal is listed for admission.
(3.) Being aggrieved by the impugned judgment and award of the Tribunal rendered in M.V.C. No. 2327/2004 dated 21-8-2009, the appellant-insurer is before this Court.;


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