Reliance General Insurance Co. ... vs Mr. Maibullah Nasir Khan And Anr
2022 Latest Caselaw 2841 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.24
             15:15:55 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                             FIRST APPEAL (STAMP) NO.16374 OF 2018
                                                             ALONG WITH
                                               CIVIL APPLICATION NO.3881 OF 2018
                                                             ALONG WITH
                                               CIVIL APPLICATION NO.3880 OF 2018


                                   Reliance General Insurance Co. Ltd.       ]   ...           Appellant

                                                Vs.

                                   Maibullah Nasir Khan & Anr.               ]    ...         Respondents

                                                                  ...
                                   Ms. Shalini Shankar for the appellant.
                                                                  ...

                                                           CORAM : SMT. BHARATI DANGRE, J.

                                                           DATED         : 23RD MARCH, 2022.

                                   P.C. :-

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

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 The first appeal is allowed to be withdrawn and is disposed off as such.

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

6. In view of withdrawal of the first appeal, all connected interim applications are disposed off.

[SMT. BHARATI DANGRE, J.]

AJN