Hppcl & Another vs . Hari Chand Khimta (Eceased)
2022 Latest Caselaw 3634 HP

HPPCL & another vs. Hari Chand Khimta (eceased) through LRs oe

RFA No.3 of 2017 20.05.2022 Present: Mr.Vivek Negi, Advocate, for the appell ts.

Mr.Rajinder Singh Chandel, Advocate' vice M 'Ranveer Chauhan, Advocate, for... applicants sspondents

No.1(a) to 1(d). LS

\e None for respondent "ES f CS \ a CMP No.5950 of 2022 \\ 3};

aN NA .

This spplication hes been filed for release of balance

A, amount of reruns eae of applicants-claimants, who nal

are legal heirs of 6 spondent Hari Chand Khimta.

Mair appeal stands decided on 28.12.2019.

oN a ~ No. obction has been communicated for allowing the

--e Excess amount has already been released in favour of

cS applicants/appellants vide order dated 26.08.2020,

assed in CMP No.7871 of 2020.

In view of above, present application is allowed and

balance amount of compensation in equal share as_ per

entitlement of deceased respondent No.1 Hari Chand Khimta, alongwith up-to-date interest, in terms of final judgment is ordered to be released in favour of applicants-claimants, as per their entitlement and according to their shares, by remitting the same in their bank accounts, mentioned in para-1 of the application, cancelled cheque, photocopy of cheque and photocopies of front pages of Pass Books whereof have been annexed with this application. Application stands disposed of (Vivek Singh Thakur) Judge

May 20, 2022 (Purohit)

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