Smt. Pushpa Devi & Ors. vs The New India Assurance Co.Ltd.
2012 Latest Caselaw 6332 Del

Citation : 2012 Latest Caselaw 6332 Del
Judgement Date : 19 October, 2012

Delhi High Court

Smt. Pushpa Devi & Ors. vs The New India Assurance Co.Ltd. on 19 October, 2012

Author: G.P. Mittal

*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of decision: 19th October, 2012
+    MAC. APP. 1010/2011

     Smt. Pushpa Devi & Ors.                      ..... Appellants
                      Through:      Mr.Deepak Kandpal, Advocate

                 versus

     The New India Assurance Co.Ltd.            ..... Respondent
                      Through: Mr.Abhishek         Kumar      &
                                 Mr.Punit Vinay, Advocates for
                                 R-1
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                          JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present appeal is disposed of in terms of the judgment passed today in MAC.APP.227/2011 titled "THE NEW INDIA ASSURANCE CO. LTD. v. PAPPU @ PURAN SINGH & ORS."

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

(G.P. MITTAL) JUDGE OCTOBER 19, 2012 v

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