The New India Assurance Co.Ltd vs Shweta Dilip Mehta And Ors
2009 Latest Caselaw 135 Bom

                                              1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION




                                                                               
                        FIRST APPEAL NO. 969 OF 2008
                                   WITH




                                                      
                       FIRST APPEAL NO. 1262 OF 2008.

     The New India Assurance Co.Ltd.                   ..Appellant.
          v/s.




                                                     
     Shweta Dilip Mehta and Ors.                       ..Respondents.

           WITH
     Shweta Dilip Mehta.                               ..Appellant.




                                        
           v/s.
     Muralidhar Shankar Khare & Ors.
                        ig                             ..Respondents.
                                          ....
     Mr. Tejpal S. Ingale, for Appellant in First Appeal No.1262 of 2008.
                                          ....
                      
                                     CORAM : S.A. BOBDE &
                                                   S.J.KATHAWALLA, JJ.

DATE : 17TH DECEMBER 2009.

P.C.

Called for speaking to the Minutes of the Judgment

reserved on 5th December 2009 and pronounced on 14th December

2009.

2. Add the following as the first line in the appearance :-

"Mr. Tejpal S. Ingale, for Appellant in First Appeal No.

1262 of 2008."

[S.A. BOBDE, J.]

[ S.J.KATHAWALLA, J. ]