The Oriental Insurance Company ... vs Smt. Chandra Devi & Ors.
2012 Latest Caselaw 6786 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Reserved on: 13th August, 2012
                                        Pronounced on: 27th November, 2012
+    MAC.APP. 202/2008

     THE ORIENTAL INSURANCE COMPANY LTD.           ..... Appellant
                   Through: Mr. Joy Basu, Advocate

                 versus

     SMT. CHANDRA DEVI & ORS.                ..... Respondents
                  Through: Ms. Manjeet Chawla, Advocate for
                            Claimants.
                            Mr. P.K. Seth, Advocate for
                            Respondent /Tagore International School.
     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. 167/2008, titled 'ORIENTAL INSURANCE COMPANY LTD. v. BABY KOMAL & ANR.'

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

(G.P. MITTAL) JUDGE NOVEMBER 27, 2012 vk