Oriental Insurance Company Ltd. vs Keshav Parshad & Ors.
2012 Latest Caselaw 644 Del

Citation : 2012 Latest Caselaw 644 Del
Judgement Date : 30 January, 2012

Delhi High Court

Oriental Insurance Company Ltd. vs Keshav Parshad & Ors. on 30 January, 2012

Author: G.P. Mittal

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Reserved on: 16th January, 2012
                                     Pronounced on: 30th January, 2012
+        MAC APP. 563/2010

         ORIENTAL INSURANCE COMPANY LTD. .......Appellant
                         Through: Ms. Manjusha Wadhwa, Adv.
                  versus

         KESHAV PARSHAD & ORS.             .....Respondents
                     Through: Ms. Manjeet Chawla, Adv.

         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. 590/2011 titled Royal Sundaram Alliance Insurance Co. Ltd. v. Master Manmeet Singh & Ors.

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

(G.P. MITTAL) JUDGE JANUARY 30, 2012 hs

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