United India Insurance Co. Ltd. vs Jaggo Devi & Ors.
2017 Latest Caselaw 6354 Del

$~R-454
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Decided on: 10th November, 2017
+      MAC APPEAL 119/2012 and CM 1939/2012
       UNITED INDIA INSURANCE CO. LTD.     ..... Appellant
                     Through: Mr. A.K. De, Ms. Ananya De
                              and Mr. Rajesh Dwivedi,
                              Advocates
                      Versus
    JAGGO DEVI & ORS.                               ..... Respondents
                  Through: None
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 The appeal and the pending application are dismissed as withdrawn.

3. In terms of order dated 01.02.2012, the insurance company had been directed to deposit the entire awarded amount with up-to-date interest with the Registrar General. In terms of order dated 21.01.2013, fifty percent (50%) of the amount deposited 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.

R.K.GAUBA, J.

NOVEMBER 10, 2017/yg