Himachal Pradesh High Court
Icici Lombard General Ins. Co. Ltd. vs . on 4 March, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
ICICI Lombard General Ins. Co. Ltd. Vs. Tilak Raj and ors.
CMP No. 18474 of 2022 in .
FAO No. 4 of 2016 04.03.2023 Present: Mr. Jagdish Thakur, Advocate, for the applicant/ appellant.
Mr. Vinod Thakur, Advocate, for respondents No. 1 to 4.
r to Mr. Vijay Chaudhary, Advocate, for respondent No.5.
By way of instant application, a prayer has been made by the insurer/appellant/applicant for refund of amount of Rs. 3,04,906/- alongwith interest. It is submitted that the said amount was deposited by the insurer at the time of filing of the appeal. Since, the appeal of the insurer has been allowed, it has become entitled for refund of aforesaid amount. The payer is not opposed.
Accordingly, the application is allowed. The amount of Rs. 3,04,906/- lying deposited in the Registry of this Court, is ordered to be refunded in favour of the insurer/ appellant/ applicant, alongwith interest accrued thereon till date, after due verification, by remitting the same in the bank account of the applicant, details of which are provided in para-5 of the application. Application stands disposed of.
( Satyen Vaidya ) Judge 4th March, 2023 (sushma) ::: Downloaded on - 04/03/2023 20:35:58 :::CIS