Kuldeep Verma vs National Insurance
2022 Latest Caselaw 487 HP

Kuldeep Verma Versus National Insurance and another Company and others.

CMP No. 1442 of 2022 in FAO

.

No. 114 of 2012.

02.03.2022 Present:- Mr. Digvijay Singh, Advocate, for the non-applicants/ appellants.

Mr. Romesh Verma, Advocate, for the applicant(s)/respondent.

CMP No. 1442 of 2022.

Since, the appeal stands finally decided by this Court and

there is nothing on record to indicate that the aggrieved party has assailed

the final judgment rendered by this Court before the Hon'ble Supreme

Court, therefore, the amount along with up-to-date interest is ordered to be

released in favour of respondents No.2(a) and 2(c) as respondent No.2(b)

has no objection to release the amount qua her share in favour of

respondent No.2(a), by remitting the same to their respective bank

accounts. Accordingly, the application is disposed of with a direction to

the claimants to supply their respective bank accounts so as to facilitate

the release of amount in their favour.

(Tarlok Singh Chauhan) Judge 2nd March, 2022.

(krt)