KRANTIBAI Vs. DINESH YADAV
LAWS(SC)-2017-12-89
SUPREME COURT OF INDIA
Decided on December 22,2017

Krantibai Appellant
VERSUS
DINESH YADAV Respondents

JUDGEMENT

- (1.)Leave granted.
(2.)Heard Mr. Amit Kumar, learned counsel for the appellants and Mr. Abhishek Gola, learned counsel for the Insurer.
(3.)The present appeal by special leave calls in question the legal propriety of the judgment and order passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in Misc. Appeal No. 235/2010 whereby the learned Single Judge has dislodged the findings recorded by the Motor Accident Claims Tribunal, Sagar, Madhya Pradesh whereby the Tribunal had fastened the liability on the Insurer after taking note of the facts into consideration.


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