Reliance General Insurance ... vs Saddam & Ors.
2017 Latest Caselaw 6971 Del

$~R-626
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Decided on: 04th December, 2017
+      MAC APPEAL 1114/2012 and CM 17939/2012

       RELIANCE GENERAL INSURANCE COMPANY
       LTD.                                ..... Appellant
                    Through: Mr. Arun Yadav, Advocate

                            versus

       SADDAM & ORS.                                ..... Respondents
                    Through:           Ms. Kavita Tyagi for Mr.
                                       Navneet Goyal, Advocate for
                                       R-1

CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA

                      JUDGMENT (ORAL)

1. The counsel for the appellant submits that he may be allowed to withdraw the appeal.

2. The appeal and the pending application are accordingly dismissed as withdrawn.

3. In terms of order dated 16.10.2012, the insurance company had been directed to deposit the entire awarded amount with up-to-date interest and from out of such deposit, eighty percent (80%) was permitted to be released to the claimants. The balance with accrued interest shall also now be released to the claimants in terms of the judgment of the tribunal.

4. The statutory amount shall be refunded to the insurance company after proof is shown of the award having been satisfied.

R.K.GAUBA, J.

DECEMBER 04, 2017 yg