Chandermani Devi & Ors. vs Bajaj Allianz General Insurance ...
2012 Latest Caselaw 6138 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 11th October, 2012
+    MAC.APP. 472/2012

     CHANDERMANI DEVI & ORS.                      ..... Appellants
                   Through Mr.Gurmit Singh Hans, Advocate
            versus


     BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. & ORS.
                                                 ..... Respondents
                   Through  Mr. Rajat Brar, Advocate for the
                            Respondent No.1 Insurance Co.
                            Mr.S.K. Katriar, Sr.Advocate with Mr.
                            Pradeep Sharma, Mr. Dinesh Kumar
                            Tiwari, Advocates for the Respondent
                            No.2.
     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.287/2012 titled 'SUDIPTA KUMAR DAS v. CHANDERMANI DEVI & ORS.'

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

(G.P. MITTAL) JUDGE OCTOBER 11, 2012 pst