The New India Assurance Co. Ltd. vs Smt. Saroj Gupta And Others
2023 Latest Caselaw 20278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:156138
 
Court No. - 44
 
Case :- FIRST APPEAL FROM ORDER No. - 1024 of 2002
 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Saroj Gupta And Others
 
Counsel for Appellant :- S.C.Srivastava
 
Counsel for Respondent :- S.K. Shukla,Santosh Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

By way of this appeal, the New India Assurance Co. Ltd. has challenged the judgment and order dated 27.3.2002 passed by Workmen's Compensation Commissioner, Kanpur Nagar in WC Case No. 145 of 1998.

Clarifications is now made that pursuant the Order of this Court dated 6.4.2023, Insurance Company has deposited a sum of Rs.8,32,686 on 18.4.2023. A sum of Rs.77,000/- was already deposited by the Insurance Company pursuant to the award of the Commissioner.

It is agreed between the parties that out of the total deposited amount, the respondent-claimants would disburse sum of Rs. 6,00,000/- and the remaining amount would be returned back to the Insurance Company.

Officers of the Insurance Company is present before this Court and confirms the said settlement. Counsel for the respondent agrees that on the earlier date the said settlement had taken place and the same is acceptable the respondent-claimants.

In view of the above, the Commissioner would release amounts of Rs.6,00,000/- from the deposited amount before the Commissioner within four weeks from today in favour of the claimants after ascertaining the identity of the claimants-respondents and the additional amount be given back to the Insurance Company.

It goes without saying that the amount was deposited on 18.4.2023 before Workmen's Compensation Commissioner, Kanpur Region, Kanpur. The Commissioner would do the needful within four weeks from today and send a copy of compliance report to this Court.

In view of the above, this appeal is disposed of.

Order Date :- 2.8.2023/DKS