Oriental Insurance Company Ltd. vs Smt. Santosh & Ors.

Citation : 2012 Latest Caselaw 6802 Del
Judgement Date : 27 November, 2012

Delhi High Court

Oriental Insurance Company Ltd. vs Smt. Santosh & Ors. on 27 November, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Reserved on: 13th August, 2012
                                        Pronounced on: 27th November, 2012
+    MAC.APP. 204/2008

     ORIENTAL INSURANCE COMPANY LTD.              ..... Appellant
                  Through: Mr. Joy Basu, Advocate

                 versus


     SMT. SANTOSH & ORS.                      ..... Respondents
                  Through:          Ms. Manjeet Chawla, Advocate for
                                    Claimants.
                                    Mr. P.K. Seth, Advocate for
                                    Respondent/Tagore International School.
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is dismissed in terms of the judgment passed today in MAC.APP. 167/2008, titled 'ORIENTAL INSURANCE COMPANY LTD. v. BABY KOMAL & ANR.'

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

(G.P. MITTAL) JUDGE NOVEMBER 27, 2012 vk