Cholamandalam Ms General Ins. Co. ... vs Ashok Sharma & Ors.
2014 Latest Caselaw 1586 Del

Citation : 2014 Latest Caselaw 1586 Del
Judgement Date : 24 March, 2014

Delhi High Court

Cholamandalam Ms General Ins. Co. ... vs Ashok Sharma & Ors. on 24 March, 2014

Author: Suresh Kait

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                         Judgment delivered on: 24th March, 2014

+                                   MAC.APP. 232/2013
CHOLAMANDALAM MS GENERAL INS. CO. LTD. ..... Appellant
               Represented by: Ms. Suman Bagga, Adv.

                      Versus


ASHOK SHARMA & ORS.                         ..... Respondents
                Represented by: Mr. J.S. Kanwar, Adv. for R1 to
                R3.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. In view of the detailed order passed today in MAC. Appeal No. 152/2014, the present appeal is dismissed.

2. Consequently, the statutory amount be released in favour of the appellant and the remaining compensation amount with up-to-date interest accrued thereon be released in favour of the respondents / claimants in terms of award dated 24.09.2012 on taking necessary steps by them.

SURESH KAIT, J.

MARCH 24, 2014 Jg/RS

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