Icici Lombard General Insurance ... vs Yogesh Kumar Sharma & Ors.
2017 Latest Caselaw 6403 Del

$~R-468
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Decided on: 13th November, 2017
+      MAC.APP. 290/2012 and CM Nos.4977/2012 and 4979/2012

       ICICI LOMBARD GENERAL INSURANCE
       COMPANY LTD.                               ... Appellant
                     Through: Mr. Pankaj Gupta for Ms. Suman
                     Bagga, Advocate

                            versus

       YOGESH KUMAR SHARMA & 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 The appeal and the pending applications are accordingly dismissed as withdrawn.

3. In terms of order dated 19.03.2012, 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 26.02.2013, 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 13, 2017 yg