New India Assurance Co.Ltd. vs Mohar Bai & Ors.
2012 Latest Caselaw 2073 Del

Citation : 2012 Latest Caselaw 2073 Del
Judgement Date : 26 March, 2012

Delhi High Court

New India Assurance Co.Ltd. vs Mohar Bai & Ors. on 26 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Reserved on: 13th February, 2012
                                  Pronounced on: 26th March, 2012
+    MAC.APP. 230/2009

     NEW INDIA ASSURANCE CO.LTD.        ..... Appellant
                  Through: Mr. D.K.Sharma, Advocate

                   versus

     MOHAR BAI & ORS.                       ..... Respondents
                  Through:          None.

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.229/2009 titled 'NEW INDIA ASSURANCE CO. LTD. v. MOHAR BAI & ORS.'

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

(G.P. MITTAL) JUDGE MARCH 26, 2012 vk

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