Munish Kumar Azad vs Iffco Tokio General Insurance Co. ...
2012 Latest Caselaw 1421 Del

Citation : 2012 Latest Caselaw 1421 Del
Judgement Date : 29 February, 2012

Delhi High Court

Munish Kumar Azad vs Iffco Tokio General Insurance Co. ... on 29 February, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 9th February, 2012
                                Pronounced on: 29th February, 2012
+    MAC.APP. 189/2009

     MUNISH KUMAR AZAD                    ..... Appellant
                 Through:           Mr.Sujit K.Jaiswal, Advocate

                   versus

     IFFCO TOKIO GENERAL INSURANCE CO. LTD.
                                         ........Respondent
                   Through: Mr. Pankaj Seth, Advocate

     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.329/2010 titled 'ORIENTAL INSURANCE CO. LTD. V. RAKESH KUMAR & ORS.'

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

(G.P. MITTAL) JUDGE FEBRUARY 29, 2012 vk

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