National Insurance Co. Ltd. vs Ajay Kumar & Ors.
2017 Latest Caselaw 6356 Del

$~R-461
     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Decided on: 10th November, 2017
+     MAC.APP. 183/2012
      NATIONAL INSURANCE CO. LTD.                   ..... Appellants
                            Through:    Mr. D.K. Sharma, Adv.
                            versus
      AJAY KUMAR & ORS.                             .... Respondents
                            Through:    None.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA

                   JUDGMENT (ORAL)

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

2. The appeal is dismissed as withdrawn.

3. By order dated 21.02.2012, the appellant had been directed to deposit the entire awarded amount with the Registrar General within the specified period. By order dated 28.08.2012, 50% of the said amount was permitted to be released to the claimant (first respondent). The balance shall now be released to the claimant in terms of the judgment of the tribunal.

4. The statutory amount shall be refunded to the appellant.

R.K.GAUBA, J.

NOVEMBER 10, 2017/umang