Delhi High Court
The New India Assurance Co. Ltd. vs Kanta Devi & Ors. on 4 June, 2010
Author: Shiv Narayan Dhingra
Bench: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ F.A.O. No.194 of 1997
% 04.06.2010
THE NEW INDIA ASSURANCE CO. LTD. ...... Appellant
Through: Mr. Salil Paul, Advocate.
Versus
KANTA DEVI & ORS. ......Respondents
Through: None.
Reserved on: 24th May, 2010
Pronounced on: 4th June, 2010
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. By this appeal, the insurance company has raised the plea of limited liability and assailed the award in question. It is undisputed that the insurance company had charged a premium of Rs.240/- which was premium for 'Liability to Public Risk' and not premium for 'Act Only Liability'. The premium for 'Act Only Liability' was Rs.200/-.
2. In view of decision of this court in F.A.O. No. 257 of 1991 titled Neeta Trehan & Ors. Vs. Gopal Krishan & Ors., decided on 17th May, 2010, this appeal is dismissed.
SHIV NARAYAN DHINGRA [JUDGE] JUNE 04, 2010 'AA'