Bharti Axa General Insurance ... vs Mahadev Ram Jat & Ors
2017 Latest Caselaw 3573 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                         Decided on: 24th July, 2017
+     MAC.APP. 634/2017 and CM 25827/2017 and 25828/2017

      BHARTI AXA GENERAL INSURANCE
      COMPANY LTD                          ..... Appellant
                   Through: Mr. Navneet Kumar and Mr. Vikas
                   Bhadana, Advocates

                          versus

      MAHADEV RAM JAT & ORS                       ..... Respondents

                          Through:


CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA

                    JUDGMENT (ORAL)

1. The insurance company questions the impugned award by impugned judgment dated 25.03.2017 in the face of claim arising out of the death of a child aged 13 years.

2. On being asked, the learned counsel for the appellant fairly conceded that the calculations have been made in accord with the decision of this court in Chetan Malhotra Vs. Lala Ram, MACA No.554/2010 decided on 13.05.2016.

3. In this view, the appeal lacks substance and is dismissed in limine. The pending applications also stand dismissed.

4. The statutory amount shall be refunded after the award has been satisfied.

R.K.GAUBA, J.

JULY 24, 2017 yg