The Oriental Insurance Co. Ltd. vs Beerwati & Ors.
2012 Latest Caselaw 3826 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Reserved on: 22nd February, 2012
                                         Pronounced on: 2nd July, 2012
+        FAO. 494/1999
         THE ORIENTAL INSURANCE CO. LTD. ..... Appellant
                           Through: Ms. Manjusha Wadhwa,
                                    Advocate.
                                    Ms. Debopama Roy, Advocate
                                    for IRDA.
                    versus

         BEERWATI & ORS.                       ..... Respondents
                      Through:          Mr. Navneet Goyal with
                                        Ms. Suman N. Rawat,
                                        Advocates for the Respondents
                                        No.1 to 7/Claimants.
                                        Ms. Manjeet Chawla, Advocate
                                        for the Respondent No.9
         CORAM:
         HON'BLE MR. JUSTICE G.P.MITTAL

                            JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is disposed of in terms of the judgment passed today in FAO No.394/1999 titled 'BEERWATI @ BEERMATI & ORS v. HUKAM CHAND & ORS.'

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

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