Himachal Pradesh High Court
Icici Lombard Gen. Ins. Com. Ltd. vs . Sareshta Devi & Ors. on 26 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
ICICI Lombard Gen. Ins. Com. Ltd. Vs. Sareshta Devi & Ors.
CMP No.7210 of 2023 in .
FAO No.298 of 2015 26.06.2023 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/appellant.
Mr. Mohar Singh, Advocate, for the applicant/respondent No.4.
By means of the present application, which is supported by an affidavit, applicant/respondent No.4 (Smt. Garjo Devi) has prayed for release of the balance compensation amount falling to her share alongwith upto date interest. The main appeal was disposed of on 26.11.2021. It is jointly stated by learned counsel for the parties that the judgment has attained finality. No appeal against the same has been carried out. Learned counsel for the non-applicant/appellant has no objection for release of the amount in terms of the judgment in favour of the applicant/respondent No.4.
Hence, the application is allowed. Accordingly, the balance compensation amount falling to the share of the applicant/respondent No.4, in terms of the judgment, lying deposited in the Registry of this Court, alongwith upto date interest, is ordered to be released in her favour.
The same be remitted in her bank account as per the details furnished in the application.
The application stands disposed of.
Jyotsna Rewal Dua
June 26, 2023 Judge
Mukesh
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