Delhi High Court
Icici Lombard General Insurance ... vs Hari Singh & Ors. on 29 August, 2012
Author: G.P. Mittal
Bench: G.P.Mittal
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 29th August, 2012
+ MAC. APP. No.123/2011
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
..... Appellant
Through: Ms. Suman Bagga, Advocate.
Versus
HARI SINGH & ORS. ..... Respondents
Through: Mr. R.L. Sharma, Advocate for the
Respondent No.1.
Mr. Chandan Malik, Advocate for the
Respondent No.3
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. In view of the verification report dated 13.07.2011 submitted by the learned counsel for the Respondent No.3, the learned counsel for the Appellant does not press the Appeal with regard to recovery rights.
2. It is stated by the learned counsel for the Appellant that the Appeal was primarily filed seeking recovery rights. As according to the subsequent report obtained by the Appellant Insurance Company, the driving licence has been found to be valid for HTV as the endorsement for HTV was made on 13.09.2006, she does not wish to press the Appeal in view of the MAC. APP. No.123/2011 Page 1 of 2 judgment of this Court in National Insurance Company v. Farzana & Ors., 2009 ACJ 2763.
3. The Appeal is accordingly dismissed as withdrawn.
4. Statutory amount of `25,000/- shall be refunded to the Appellant Insurance Company.
5. Pending Applications stand disposed of.
(G.P. MITTAL) JUDGE AUGUST 29, 2012 pst MAC. APP. No.123/2011 Page 2 of 2