Future General India Insurance ... vs Ramji Sahgani & Ors.
2012 Latest Caselaw 4515 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Reserved on: 6th July, 2012
                                              Pronounced on: 30th July, 2012
+    MAC.APP. 588/2012

     FUTURE GENERAL INDIA INSURANCE CO. LTD....... Appellant
                 Through: Ms. Suman Bagga, Adv.

                   versus

     RAMJI SAHGANI & ORS.                      ..... Respondents
                  Through:          Mr. Abhishek Sharma, Adv. with
                                    Mr. Rahul Rohtagi, 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. 645/2012 titled 'ICICI LOMBARD GENERAL INSURANCE CO. LTD v. KANTI DEVI & ORS.'

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

(G.P. MITTAL) JUDGE JULY 30, 2012 vk