Babita & Ors vs Surender & Anr
2013 Latest Caselaw 959 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Reserved on: 12th February, 2013
                                        Pronounced on: 26th February, 2013
+    MAC.APP. 193/2010
     BABITA & ORS                                            ..... Appellant
                        Through:    Mr.O.P.Mannie, Advocate
                        versus

     SURENDER & ANR                                          ..... Respondent

                        Through:    Ms.Manjusha Wadhwa, Advocate for the
                                    Respondent No.3 Insurance Company.

     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.180/2010 titled 'ORIENTAL INSURANCE COMPANY LTD. v. ANITA & ORS.'

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

(G.P. MITTAL) JUDGE FEBRUARY 26, 2013 pst