Himachal Pradesh High Court
National Insurance Company Ltd. vs . Smt. Lata Devi And on 10 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
National Insurance Company Ltd. Vs. Smt. Lata Devi and others FAO No. 146 of 2020 .
10.05.2022 Present: Mr. Atul Jhingan, Advocate, vice Ms. Shilpa Sood, Advocate, for the appellant/nonapplicant.
Mr. Jagan Nath, Advocate, for respondent No. 1/ applicant.
Mr. Nitish Kaith, Advocate, for respondents/nonapplicants No. 2 & 3.
Singh, Mr. Devender Sharma, Advocate, vice Mr. C.N. Advocate, applicants No. 4 & 5.
r for respondents/non CMP No. 5293 of 2022 By way of this application, a prayer has been made by the applicant/respondent No. 1 for release of amount which has been deposited by the appellant/non applicant before the Court of learned Commissioner under the Employee's Compensation Act, Bilaspur, District Bilaspur, H.P. Having heard learned counsel for the parties and after perusing the averments made in the application, the same is disposed of with the direction that out of the amount which has been deposited by the appellant/non applicant before the Court of learned Commissioner under the Employee's Compensation Act, Bilaspur, District Bilaspur, H.P., an amount of rupees three lacs be released in favour of applicant/respondent No. 1 by remitting the same in her bank account, details whereof are mentioned in ::: Downloaded on - 10/05/2022 20:09:55 :::CIS the application, with the condition that in the event of the .
appeal being decided against the applicant/respondent No.1, then she shall be liable to refund the amount in favour of the appellant/nonapplicant alongwith such simple rate of interest as may be prevailing at the time of adjudication of the appeal.
(Ajay Mohan Goel) Judge May 10, 2022 (bhupender) ::: Downloaded on - 10/05/2022 20:09:55 :::CIS