Delhi High Court
The Oriental Insurance Co. Ltd. vs A.K. Puri & Ors. on 24 March, 2014
Author: Suresh Kait
Bench: Suresh Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 24th March, 2014
+ MAC.APP. 196/2013
THE ORIENTAL INSURANCE CO. LTD. ..... Appellant
Represented by: Mr. A.K. Soni, Adv.
Versus
A.K. PURI & ORS. ..... Respondents
Represented by: Mr. Raman Duggal, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT
SURESH KAIT, J. (Oral)
1. In view of the detailed order passed today in MAC. Appeal No. 152/2014, the present appeal is dismissed.
2. Consequently, the statutory amount be released in favour of the appellant and the remaining compensation amount with up-to-date interest accrued thereon be released in favour of the respondents / claimants in terms of award dated 05.11.2012 on taking necessary steps by them.
SURESH KAIT, J.
MARCH 24, 2014 Jg/RS MAC.Appeal No. 196/2013 Page 1 of 1