Chanderkala Devi & Ors. vs Tahir & Ors.
2012 Latest Caselaw 50 Del

Citation : 2012 Latest Caselaw 50 Del
Judgement Date : 3 January, 2012

Delhi High Court

Chanderkala Devi & Ors. vs Tahir & Ors. on 3 January, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Reserved on: 21st December, 2011
                                  Pronounced on: 3rd January, 2012
+    MAC. APP. 575/2011

     CHANDERKALA DEVI & ORS.            ..... Appellants
            Through: Mr. Navneet Goyal, Adv.

                              Versus

     TAHIR & ORS.                               ..... Respondents
              Through:        Mr. A. K. Tyagi, Adv. for R-2.
                              Ms. Neerja Sachdeva, Adv. for R-3.

     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. 416/2011 titled New India Assurance Co. Ltd. v. Chanderkala Devi & Ors.

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

(G.P. MITTAL) JUDGE JANUARY 03, 2012 hs

Download the LatestLaws.com Mobile App