K.N.P. PATEL AND ORS. Vs. K.L. KASAR AND ORS. AND THE JAYABHARAT INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is a Chamber Summons taken out by the Applicant, which is an Insurance Company, viz., The Jayabharat Insurance Company Ltd., for setting aside the order passed by the Assistant Prothonotary on the 5th of December, 1964 directing the process to be issued on the application for execution filed by the Plaintiffs on the 27th of October 1964.

(2.) THE matter arises this way:

(3.) THE policy that was issued in favour of the insured Ishardas contained inter alia the following clauses: