Jammu & Kashmir High Court
Manzoor Ahmed & Anr vs New India Assurance Co. & Ors on 14 August, 2023
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
03
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM No. 4679/2023 in
MA No. 315/2017
Manzoor Ahmed & Anr. .....Appellant(s)/Petitioner(s)
Through: Mr. G S Thakur, Advocate.
q
vs
New India Assurance Co. & Ors. ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
14.08.2023 CM No. 4679/2023 Through the medium of this application, applicants are seeking release of the awarded amount deposited by the insurance company/respondent no. 1 in terms of judgment dated 10.03.2023 passed by this Court.
For the reasons stated in the application coupled with the submissions made at Bar, application is allowed and accordingly, it is ordered that the Registrar Judicial of this Court shall release the awarded amount along with interest deposited in the Registry by the insurance company/respondent no 1 in favour of the applicants after proper verification and identification.
Application stands disposed of.
(Vinod Chatterji Koul) Judge Jammu 14.08.2023 Abinash