Jharkhand High Court
D.M.,New India Assurance Co.Lt vs Smt.Gayatri Chowdhury & Ors on 13 June, 2012
Author: Jaya Roy
Bench: Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Miscellaneous Appeal No.397 of 2003
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The D.M. Of the New Indian Assurance Company Ltd. .....Appellant
---Versus---
Smt. Gayatri Chowdhury & Others .... .... ..... Respondents
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CORAM: HON'BLE MRS.JUSTICE JAYA ROY
For the Appellant : Mr. D.C.Ghosh
For the Respondents : Mr. R.C.Sah
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I.A. No. 345 of 2009
10 / 13.06.2012Counsel appearing for the appellant (Insurance Company) has filed the I.A. No.345 of 2009 and in this said I.A.application, the appellant has stated that the awarded amount of compensation has already been satisfied, therefore, the appellant should be permitted to withdraw the statutory amount of Rs.25,000/- which had been deposited by the Insurance Company while filing the appeal and is still lying in the Registry of this Hon'ble Court. Counsel for the appellant has further submitted that he has deposited the entire amount in the Lok Adalat according to the directions given in this appeal vide order dated 13.4.2006.
I further find from the record of this case that the appellant has already withdrawn this appeal on the ground that the compensation amount has already been paid in the Lok Adalat.
Considering all these aspects, I direct the office to permit the appellant to withdraw the statutory amount which has been deposited at the time of filing of this appeal before the Registry.
Accordingly, this I.A. No.345 of 2009 stands disposed of.
( Jaya Roy, J. ) SI/