Bharti Axa General Insurance Co. ... vs Kailash Chand Sharma & Ors.
2012 Latest Caselaw 7278 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of decision: 18th December, 2012

+    MAC. APP. 929/2012

     BHARTI AXA GENERAL INSURANCE CO. LTD.         ..... Appellant
                  Through: Mr. Pankaj Seth, Advocate.

                 Versus

     KAILASH CHAND SHARMA & ORS.           ..... Respondents
                 Through: Mr. R.K. Bachchan, Advocate for the
                          Respondent No.1.
                          Mr. Sushendra K. Chauhan, Advocate for
                          the Respondents No.2 & 3.


     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is disposed of in terms of the judgment passed today in MAC.APP.913/2012 titled 'BHARTI AXA GENERAL INSURANCE CO. LTD. v. TANNU & ORS.'

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

(G.P. MITTAL) JUDGE DECEMBER 18, 2012 pst