Delhi High Court
Oriental Insurance Company Ltd. vs Sompal & Ors. on 27 November, 2012
Author: G.P. Mittal
Bench: G.P.Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 13th August, 2012
Pronounced on: 27th November, 2012
+ MAC APP. 168/2008
ORIENTAL INSURANCE COMPANY LTD. .... Appellant
Through: Mr. Joy Basu, Advocate
versus
SOMPAL & ORS. ..... Respondents
Through: Ms. Manjeet Chawla, Advocate for
Claimant.
Mr. P.K. Seth, Advocate for Respondent/
Tagore International School.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. The present Appeal is dismissed in terms of the judgment passed today in MAC.APP. 167/2008, titled 'ORIENTAL INSURANCE COMPANY LTD. v. BABY KOMAL & ANR.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE NOVEMBER 27, 2012 vk