BABY RADHIKA GUPTA Vs. ORIENTAL INSURANCE CO LTD
LAWS(SC)-2009-11-51
SUPREME COURT OF INDIA
Decided on November 24,2009

BABY RADHIKA GUPTA Appellant
VERSUS
ORIENTAL INSURANCE CO LTD Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) This appeal is directed against the judgment of the Delhi High Court delivered in Motor Accident Claims Appeal No. 239 of 2004 on 9th July, 2007.;


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