New India Assurance Company Ltd vs Saira Bano & Ors.

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 10th December, 2012
+    MAC. APP. 1007/2011

     NEW INDIA ASSURANCE COMPANY LTD. ..... Appellant
                  Through: Mr. Sameer Nandwani, Adv.


                                   versus

     SAIRA BANO & ORS.                          ...... Respondents
                  Through           Mr. Anshuman Bal, Adv. for R-1 to R-5.
                                    Mr. Pankaj Seth, Adv. for R-9.
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL
                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is allowed in terms of the judgment passed today in MAC.APP. 599/2011 titled 'NEW INDIA ASSURANCE COMPANY LTD. v. SAIRA BANO & ORS.'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE DECEMBER 10, 2012 vk