Pradeep Kumar vs New India Assurance Co. Ltd.
2012 Latest Caselaw 1867 Del

Citation : 2012 Latest Caselaw 1867 Del
Judgement Date : 19 March, 2012

Delhi High Court

Pradeep Kumar vs New India Assurance Co. Ltd. on 19 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Reserved on: 15th March, 2012
                                  Pronounced on: 19th March, 2012
+    MAC APP. 265/2012

     PRADEEP KUMAR                              ..... Appellant
                 Through:           Mr. Peeush Sharma, Adv.

                              versus

     NEW INDIA ASSURANCE CO. LTD.       ..... Respondent
                  Through: Mr. K.L. Nandwani, 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. 1011/2011 titled 'NEW INDIA ASSURANCE CO. LTD. v. PRADEEP KUMAR & ORS.'

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

(G.P. MITTAL) JUDGE MARCH 19, 2012 vk

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