Tilakdhari Singh And Others vs United India Insurance Company ...
2019 Latest Caselaw 5171 ALL

Citation : 2019 Latest Caselaw 5171 ALL
Judgement Date : 29 May, 2019

Allahabad High Court

Tilakdhari Singh And Others vs United India Insurance Company ... on 29 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 274 of 2019
 
Appellant :- Tilakdhari Singh And Others
 
Respondent :- United India Insurance Company Ltd. And Others
 
Counsel for Appellant :- Kamal Kumar Singh
 
Counsel for Respondent :- Prem Chandra,Rajeev Ojha,Satya Deo Ojha
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Satya Deo Ojha and Sri Rajeev Ojha, Advocates have absented themselves.

The counsel for appellant states that driver Om Prakash had licence and finding of fact that his licence was not produced is a wrong finding of fact and appeal can be allowed on this fact.

Call for record of Court below so as to reach this Court on or before 3rd July, 2019.

List on 3rd July, 2019.

Order Date :- 29.5.2019/Mukesh

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