United India Insurance Co Ltd vs Smt Anita & Ors
2012 Latest Caselaw 1868 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 24th February, 2012
                                   Pronounced on: 19th March, 2012
+    MAC.APP. 862/2011

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

                   versus


     SMT ANITA & ORS                     ..... Respondent
                  Through:          Mr. Dalip Singh, Adv. with
                                    Mr. Anil Kumar Shukla, Adv.
                                    for R-1 to R-3.
     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 MAC APP. 997/2011 titled 'SMT. DHANESHWARI & ANR. v. TEJESHWAR SINGH & ORS'.

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

(G.P. MITTAL) JUDGE

MARCH 19, 2012 vk