Iffco Tokio General Insurance ... vs Lajjawati & Ors.
2017 Latest Caselaw 7188 Del

$~R-700
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                       Decided on: 12th December, 2017
+      MAC APPEAL 1300/2012

    IFFCO TOKIO GENERAL INSURANCE
    COMPANY LTD.                             ..... Appellant
                  Through: Ms. Shantha Devi Raman and
                             Mr. Arihant Jain, Advocate
                  Versus
    LAJJAWATI & ORS.                       ..... Respondents
                  Through: None
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
                      JUDGMENT (ORAL)

1. After some hearing, the counsel for the appellant submits that he may be allowed to withdraw the appeal.

2. The appeal is accordingly dismissed as withdrawn.

3. In terms of order dated 10.01.2013, the insurance company had been directed to deposit the entire awarded amount with up-to-date interest with the UCO Bank, Delhi High Court Branch and from out of such deposit, fifty percent (50%) was permitted to be released to the claimants. The balance with accrued interest shall also now be released to the claimant in terms of the judgment of the tribunal.

4. The statutory amount shall be refunded to the insurance company.

R.K.GAUBA, J.

DECEMBER 12, 2017 yg