NATIONAL FIRE AND GENERAL INSURANCE CO. LTD. Vs. MOOL SINGH GURDEV SINGH

JUDGEMENT

(1.) THIS order disposes of Civil Revision Nos. 123 of 1949 and 575 of 1949.

(2.) TO appreciate the points arising in these petitions the facts must be set out in some detail.

(3.) THE Defendant Company put in their written statement on 3 -11 -1948. Now, inasmuch as the Defendant Company in their written statement raised pleas to which the Plaintiff's Counsel wanted to reply by filing a regular replication the case was adjourned to 19 -1 -1948. On the last mentioned date the Plaintiff firm filed their replication.