Savita Gupta vs Gurdhian Singh & Ors
2012 Latest Caselaw 3829 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Reserved on: 12th January, 2012
                                         Pronounced on: 2nd July, 2012
+       FAO. 302/1994
        SAVITA GUPTA                         ..... Appellant
                             Through:   Mr. Navneet Goyal with
                                        Ms. Suman N. Rawat,
                                        Advocates.
                    versus

        GURDHIAN SINGH & ORS.      ..... Respondents
                     Through: Mr. A.K. De with Mr. Rajesh
                               Dwivedi, Advocates for the
                               Respondent No.3 Insurance
                               Company.
                               Mr. Dipak K. Nag with Ms.
                               Debopama Ray, Advocates for
                               IRDA.
        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 FAO No.298/1994 titled 'PURSHOTTAM LAL GOEL v. GURDHIAN SINGH & ORS.'

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

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