Himachal Pradesh High Court
Smt. Indira Devi & Ors. vs . Chandu Ram & Ors. on 18 April, 2024
Smt. Indira Devi & Ors. vs. Chandu Ram & Ors.
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CMP No.4609 of 2024 In FAO No.4195 of 2013 18.04.2024 Present : Mr. Sanjay Bhardwaj, Advocate for the applicant(s).
None for respondents No.1 and 2.
Mr. Jagdish Thakur, Advocate, for respondent r No.3.
CMP(M) No.4609 of 2024.
Notice. Mr. Jagdish Thakur, Advocate, appears and waives service of notice on behalf of the respondent No.3. No reply is sought to be filed.
For the reasons stated in the application, which are duly supported by an affidavit and the Matriculation Education Certificate as Annexure A-1, the same is allowed.
Applicant-Sh. Pawan Kumar is allowed to proceed in the case in his own right and his legal guardian, through whom he was earlier represented, is ordered to be discharged from all his responsibilities.
Application is disposed of.
CMP No.4611 of 2024Notice. Mr. Jagdish Thakur, Advocate, appears and waives service of notice on behalf of respondent No.3.
No reply is sought to be filed.
::: Downloaded on - 18/04/2024 20:35:34 :::CISApplication is allowed and amount of .
compensation lying in deposit in the Registry of this Court is ordered to be released in favour of applicants in accordance with their respective shares as determined by the learned Motor Accident Claims Tribunal along with proportionate interest accrued thereon till date by remitting the same in their respective bank accounts as detailed in para 3 of the application, after due verification.
Application is disposed of.
(Satyen Vaidya) Judge 18th April, 2024 (Pardeep) ::: Downloaded on - 18/04/2024 20:35:34 :::CIS