____________________________________________________ vs Chander Mohan & Others
2021 Latest Caselaw 1371 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA FAO No.354 of 2016

.

Date of Decision: 26.2.2021

____________________________________________________ Reliance General Insurance Company Ltd. ... Appellant.

Versus Chander Mohan & others .....Respondents

------------------------------------------------------------------------------------ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting? 1 For the Appellant: Mr. Aman Sood & Chandan Goel, r Advocates.

For the respondents: Mr. Rupinder Singh Thakur, Advocate for respondents No.1 and

_________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the appellant

seeks permission to withdraw the present appeal.

Accordingly, in view of the above, the present appeal is

dismissed as withdrawn alongwith pending applications, if

any filed by the appellant.

CMP No.9567 of 2019

2. By way of instant application, prayer has been

made on behalf of applicant/respondent No.1, Sh. Chander

Whether the reporters of the local papers may be allowed to see the judgment?

Mohan for release of the award amount lying deposited in

the Registry of this Court.

.

3. Learned counsel representing the non-applicant/

appellant fairly states that since non-applicant/appellant

has decided to withdraw the appeal filed by it, it shall have

no objection in case prayer made in the application is

allowed.

4.

Consequently, in view of the fair stand adopted

by learned counsel representing the non-applicant/appellant

coupled with the fact that award dated 17.4.2015, passed by

Motor Accident Claims Tribunal (1), Sirmaur, District

Nahan, H.P in MAC Petition No.157-MAC/2 of 2013 has

attained finality on account of withdrawal of appeal filed by

the non-applicant/appellant before this Court, this Court

sees no impediment in accepting the prayer made in the

application.

5. Consequently, in view of the above, the present

application is allowed and Registry is directed to release the

award amount in favour of applicant/respondent No.1,

strictly as per his share, by remitting the same in his saving

bank account, details whereof is given in Annexure A-1,

annexed with the application, subject to the verification by

.

the Accounts Branch. Needless to say, remaining amount

of other applicant/claimants, shall be kept in FDRs, till

further orders. The application stands disposed of.

                                           (Sandeep Sharma),





                                               Judge
    26th February,2021
         (shankar)      r