Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Reserved on: 27 February, 2012
th
Pronounced on: 19 March, 2012
+ MAC.APP. 81/2011
ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD
..... Appellant
Through: Ms. Suman Bagga, Adv.
versus
SANTOSH & ORS ..... Respondent
Through: Mr. Anshuman Bal, Adv. for R-
1 to R-5.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
J U D G M E N T
G. P. MITTAL, J.
1. The present Appeal is disposed of in terms of the judgment
passed today in MAC APP. 997/2011 titled ‘SMT.
DHANESHWARI & ANR. v. TEJESHWAR SINGH & ORS’ .
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL)
JUDGE
MARCH 19, 2012
vk
th
Reserved on: 27 February, 2012
th
Pronounced on: 19 March, 2012
+ MAC.APP. 81/2011
ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD
..... Appellant
Through: Ms. Suman Bagga, Adv.
versus
SANTOSH & ORS ..... Respondent
Through: Mr. Anshuman Bal, Adv. for R-
1 to R-5.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
J U D G M E N T
G. P. MITTAL, J.
1. The present Appeal is disposed of in terms of the judgment
passed today in MAC APP. 997/2011 titled ‘SMT.
DHANESHWARI & ANR. v. TEJESHWAR SINGH & ORS’ .
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL)
JUDGE
MARCH 19, 2012
vk