Bajaj Allianz General Insurance ... vs Bimla Yadav & Ors
2012 Latest Caselaw 1172 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Reserved on: 15th February, 2012
                               Pronounced on: 21st February, 2012
+    MAC.APP. 455/2010

     BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
                                               ..... Appellant
                     Through Mr. Rajat Brar, Advocate Proxy
                             Counsel for Ms. Rameeza
                             Hakeem, Advocate
              versus

     BIMLA YADAV & ORS                           ..... Respondents
                 Through            Ms. Shalinee Rawat, Advocate
                                    for the Respondents No.1 to 7
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                        JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is dismissed in terms of the judgment passed today in MAC APP.466/2010 titled 'ANITA A PATHAK V. RAJ BAHADUR & ORS.'

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

(G.P. MITTAL) JUDGE FEBRUARY 21, 2012 vk