Himachal Pradesh High Court
Sneh Lata And Others vs Subash Chand And Others on 4 November, 2016
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA FAO (MVA) No. 128 of 2012.
Date of decision: 4th November, 2016.
Sneh Lata and others .....Appellants.
.
Versus Subash Chand and others ........Respondents Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting ?1 of For the appellants: Mr. Vivek Singh Thakur, Advocate.
For the respondents: Ms. Anjali Soni Verma, Advocate, for respondents No. 1 and 2.
rt Mr. Praneet Gupta, Advocate, for respondent No.3.
Mr. Desh Raj, Additional SHO, Kangra, HP in person.
Mansoor Ahmad Mir, Chief Justice, (Oral).
Mr. Desh Raj, Additional SHO, Kangra, H.P. present in the Court has filed the report in case FIR No. 57 of 2006, in the open Court, made part of the file.
2. Learned counsel for respondent No.3- insurer stated at the Bar that he has sought instructions, in terms of previous order, to settle the claim by making payment of Rs.2,00,000/- in lump sum, in favour of the claimants.. His statement is taken on record.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
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the same be released in favour of the claimants, through payees' cheque account or by depositing the same in their bank accounts.
4. Accordingly, the impugned award is set of aside, appeal is allowed and the compensation, as indicated hereinabove, is awarded in favour of the rt claimants. Send down the record, forthwith, after placing a copy of this judgment.
November 04, 2016. (Mansoor Ahmad Mir) (cm Thakur) Chief Justice.
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