Nirmala Kwatra & Ors vs Rishi Raj & Ors
2012 Latest Caselaw 3194 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 16th February, 2012
                                    Pronounced on: 11th May, 2012
+    FAO 412/1999

     NIRMALA KWATRA & ORS.           .... Appellants
                 Through: Mr. Ashok Popli, Adv

                   versus

     RISHI RAJ & ORS.                     .... Respondents
                    Through:        Mr. P.K. Seth, Adv. for R-2.
                                    Mr. Vineet Malhotra, Adv. for
                                    R-6.
     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.131/1999 titled 'UNITED INDIA INSURANCE CO. LTD. v. NIRMALA KWATRA & ORS.'

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

(G.P. MITTAL) JUDGE MAY 11, 2012 vk