Himachal Pradesh High Court
Shri Ram General Insurance Co Ltd. vs . Surjeet Kaur & on 15 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shri Ram General Insurance Co Ltd. Vs. Surjeet Kaur & others.
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FAO No. 341 of 2018 15.3.2022 Present: Mr.Jagdish Thakur, Advocate, for the appellant.
M.Kamlesh Kumari, Advocate, vice Mr.H.S. Rana, Advocate, for respondents No. 1 to 4.
None for respondents No. 5 and 6.
r CMP No. 1906 of 2022 Learned counsel for the applicants/respondents No. 1 to 4 submits that this application has been filed for release of compensation amount on behalf of applicants/respondents No. 1 and 3.
Though reply has not been filed, however, application has been opposed on the ground that compensation awarded by learned MACT-I, Solan, District Solan, H.P. is on higher side and there is every likelihood of reduction thereof on the decision of the appeal on merits and, therefore, release of compensation amount in favour of applicants is opposed.
Learned counsel for the applicants submits that accident had taken place on 19.3.2013 and till date claimants are waiting for compensation for loss of their family member.
Considering the contention of both the parties, I am of the opinion that it would be appropriate to release 20% of the awarded amount alongwith up to date interest at this stage, in favour of applicants/respondents No. 1 and 3, as per their ::: Downloaded on - 16/03/2022 20:12:59 :::CIS entitlement, in terms of impugned award by remitting the same .
into their bank accounts, mentioned in para 6 of application and photocopy of front pages of Pass Books have also been annexed with this application.
The application stands disposed of.
(Vivek Singh Thakur), Judge.
15th March, 2022 (Keshav) ::: Downloaded on - 16/03/2022 20:12:59 :::CIS