Reliance General Insurance Co. ... vs Smt. Guddidevi Ramvijay Kushwaha ...
2022 Latest Caselaw 2719 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                      FIRST APPEAL NO.1309 OF 2019


Reliance General Insurance Co. Ltd.                ..     Appellant
through it's Manager Priyank Shah

                       Versus

Guddidevi Ramvijay Kushwaha &                      ..     Respondents
Ors.


                                           ...

Ms.Deepika Prabhala i/b Res Juris for the Appellant.
Mr.T.J. Mendon for the Respondent Nos.1 to 3.
                             ...

                          CORAM: BHARATI DANGRE, J.

DATED : 21st MARCH, 2022

P.C:-

1. The learned counsel for the appellant-Insurance Company states that she has instructions to withdraw the frst appeal.

2. Permission is granted. The frst appeal is allowed to be withdrawn and is disposed off as such.

3. This, however, will create an entitlement in the claimants to apply for withdrawal of the amount of compensation

M.M.Salgaonkar

2/2 44 FA-1309-19.doc

granted in their favour, by the impugned judgment. The Tribunal shall permit the claimants to withdraw the entire amount of compensation deposited by the Insurance Company along with accrued interest.

4. On withdrawal of the frst appeal, refund of court fees, as per rule, shall be made over to the Insurance Company.

5. The statutory amount which has been deposited in this Court by the Insurance Company, shall be remitted to the Tribunal and the Insurance Company will be at liberty to withdraw the same.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar