The New India Assurance Co. Ltd. vs Smt. Shamina Khatoon & Ors

Citation : 2012 Latest Caselaw 5287 Del
Judgement Date : 4 September, 2012

Delhi High Court

The New India Assurance Co. Ltd. vs Smt. Shamina Khatoon & Ors on 4 September, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 4th September, 2012

+    MAC APP. 519/2004

     THE NEW INDIA ASSURANCE CO. LTD.         ..... Appellant
                   Through: Mr. Pankaj Seth, Adv.

                 versus

     SMT. SHAMINA KHATOON & ORS.                 ..... Respondents
                  Through: Nemo.

     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. 516/2004 titled 'THE NEW INDIA ASSURANCE CO. LTD. v. MRS. MITHILESH DEVI & ORS.'

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

(G.P. MITTAL) JUDGE SEPTEMBER 04, 2012 vk