Manju Bansal & Ors. vs National Insurance Co. Ltd.
2012 Latest Caselaw 3823 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Reserved on: 21st February, 2012
                                        Pronounced on: 2nd July, 2012
+       MAC APP. 193/2012

        MANJU BANSAL & ORS.                       ..... Appellants
                    Through:           Mr. Navneet Goyal with
                                       Ms. Suman N. Rawat,
                                       Advocates.
                       versus

        NATIONAL INSURANCE CO. LTD.        ..... Respondent
                     Through: Mr. Pradeep Gaur, Advocate for
                               the Respondent Insurance
                               Company.
                                Mr. D.K. Nag with Ms.
                               Debopama Roy, Advocates for
                               IRDA.
        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. No.367/2004 titled 'NATIONAL INSURANCE CO. LTD. v. MANJU BANSAL & ORS.'

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

(G.P. MITTAL) JUDGE JULY 02, 2012 pst