Asha Dalmia & Ors. vs New India Assurance Co. Ltd.
2012 Latest Caselaw 808 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Reserved on: 31st January, 2011
                                      Pronounced on: 6th February, 2012


+       MAC. APP. No.129/2012

        ASHA DALMIA & ORS.                          ..... Appellants
                     Through             Mr. Navneet Goyal with
                                         Ms. Suman N. Rawat,
                                         Advocates
                 Versus
        NEW INDIA ASSURANCE CO. LTD.
                                                    ..... Respondent
                             Through:    Mr. K.L.Nandwani, 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. 646/2010 titled New India Assurance Co. Ltd. v. Asha Dalmia & Ors.

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

(G.P. MITTAL) JUDGE FEBRUARY 06, 2012 pst