Reliance Gen Insurance Co Ltd vs Meena & Ors
2012 Latest Caselaw 890 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Reserved on: 6th January, 2012
                                 Pronounced on: 8th February, 2012
+    MAC.APP. 30/2011

     RELIANCE GEN INSURANCE CO LTD          ..... Appellant
              Through: Mr.Sameer Nandwani, Advocate

                   versus

     MEENA & ORS                     ..... Respondents
             Through:         Mr.Pratap Singh, Advocate with
                              Mr.Rupender Singh, Advocate for R-1
                              to R-4.
                              Mr. Arun Yadav, Advocate for R-6.

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

                            JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is allowed in terms of the judgment passed today in MAC.APP. 812/2010 titled 'MEENA & ORS. v. SUBE SINGH & ORS'.

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

(G.P. MITTAL) JUDGE FEBRUARY 8, 2012 vk