New India Assurance Company Ltd vs Roshini Devi & Ors.
2012 Latest Caselaw 6760 Del

Citation : 2012 Latest Caselaw 6760 Del
Judgement Date : 26 November, 2012

Delhi High Court

New India Assurance Company Ltd vs Roshini Devi & Ors. on 26 November, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 26th November, 2012
+    MAC.APP. 249/2010

     NEW INDIA ASSURANCE COMPANY LTD. ....... Appellant
                  Through: Mr. Kanwal Chaudhary, Adv.

                 versus


     ROSHINI DEVI & ORS.                       ..... Respondents
                   Through:         Mr. Navneet Goyal, Adv. with
                                    Ms. Suman N. Rawat, Adv. for R-7.
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is dismissed in terms of the judgment passed today in MAC.APP.246/2010 titled 'NEW INDIA ASSURANCE COMPANY LTD. v. ROSHINI DEVI & ORS.'

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

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

Download the LatestLaws.com Mobile App