Rehana & Ors. vs Icici Lombard General Insurance ...
2012 Latest Caselaw 2165 Del

$~5
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision:29th March, 2012
+        MAC. APP. No.357/2012

         REHANA & ORS.                                 ..... Appellants
                              Through:     Mr. Amit Kumar Pandey,
                                           Advocate for the Appellants
                         Versus

         ICICI LOMBARD GENERAL INSURANCE CO. LTD.
                                           ..... Respondent
                      Through: Ms. Garima Goswami, Advocate
                                           for Ms. Suman Bagga, Advocate

         CORAM:
         HON'BLE MR. JUSTICE G.P.MITTAL

                              JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is allowed in terms of the judgment passed today in MAC APP No.229/2011 titled ' ICICI LOMBARD GENERAL INSURANCE CO. LTD. v. REHANA & ORS.'

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

(G.P. MITTAL) JUDGE MARCH 29, 2012 pst