Jammu & Kashmir High Court - Srinagar Bench
New India Assurance vs Gh. Mohd. Sheikh & Ors on 1 February, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 102
Supplementary-1
HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR
(Through Virtual Mode)
CM No. 453/2021 in
CMAM No. 103/2010
New India Assurance .... Petitioner/Appellant(s)
Company Ltd.
Through:- None
V/s
Gh. Mohd. Sheikh & ors. .....Respondent(s)
Through:- Mr. H. Furrahi, Advocate
for applicant/respondent
Nos.8,9&10
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
CM No. 453/2021 Applicants/claimants seek release of compensation/awarded amount deposited by the appellant-Insurance Company in the Registry of this Court.
Appellant-Insurance Company had filed an appeal against the Award dated 18.03.2010 passed by the Motor Accident Claims Tribunal, Srinagar. This Court vide judgment dated 15.07.2020 dismissed the above titled appeal. Thereafter, Insurance Company by way of MP No. 5554/2020 sought permission of this Court for depositing the award amount in the Registry of the High Court which was granted vide order dated 21.11.2020.
Since the appeal already stands disposed of and the amount is lying in the Registry, therefore, the said award amount, as per entitlement of the applicants in the present application, is ordered to be released in 2 CM No. 453/2021 in CMAM No. 103/2010 their favour, after proper verification in terms of the award dated 18.03.2010.
This application is disposed of as such.
(Sindhu Sharma) Judge JAMMU 01.02.2021 Ram Murti RAM MURTI 2021.02.02 10:16 I attest to the accuracy and integrity of this document