New India Assurance Co Ltd. vs Kapoor Singh & Ors.
2012 Latest Caselaw 1294 Del

Citation : 2012 Latest Caselaw 1294 Del
Judgement Date : 24 February, 2012

Delhi High Court

New India Assurance Co Ltd. vs Kapoor Singh & Ors. on 24 February, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Decided on: 24th February, 2012
+    MAC.APP. 524/2011

     NEW INDIA ASSURANCE CO LTD.              .... Appellant
                     Through: Mr. Anand Vardhan Sharma,
                              Advocate.
              versus

     KAPOOR SINGH & ORS.                     ..... Respondents
                  Through:          Mr. Yogesh Chhabra, Adv. for
                                    R-1.
     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.584/2011 titled 'ICICI LOMBARD GENERAL INSURANCE CO. LTD. V. JAIPAL SINGH & ORS.'

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

(G.P. MITTAL) JUDGE FEBRUARY 24, 2012 vk

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