New India Assurance Company Ltd. vs Atal Bihari Mishra & Anr.
2017 Latest Caselaw 6355 Del

$~R-463
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Decided on: 10th November, 2017
+      MAC APPEAL 204/2012
       NEW INDIA ASSURANCE COMPANY LTD. ..... Appellant
                    Through: Mr. Abhishek Kumar and Mr.
                             Vijay Singh, Advocates
                     Versus
    ATAL BIHARI MISHRA & ANR.                     ..... 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 The appeal is accordingly dismissed as withdrawn.

3. In terms of order dated 24.02.2012, 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 24.04.2012, fifty percent (50%) of the amount deposited was permitted to be released to the claimant. 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.

NOVEMBER 10, 2017/yg