Kaithu vs Sh.Vijay Singh
2022 Latest Caselaw 8967 HP

       IN   THE    HIGH   COURT OF HIMACHAL            PRADESH,




                                                      .
                             SHIMLA





                 ON THE 2nd DAY OF NOVEMBER, 2022





                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL
          FIRST APPEAL FROM ORDER (MVA) No. 152 of 2018
    Between:





    ORIENTAL          INSURANCE
    COMPANY LIMITED, THROUGH
    ITS   SENIOR      DIVISIONAL
    MANAGER,          DIVISIONAL
    OFFICE,   MYTHE
                   r     ESTATE

    KAITHU, SHIMLA­3.

                                                     ....APPELLANT.


    (BY.DR. LALIT KUMAR SHARMA, ADVOCATE

    AND




    1. SH.VIJAY SINGH S/O SH.
       HANS RAJ, R/O VILLAGE





       AND    POST    OFFICE,
       DHARWAS,        TEHSIL
       PANGI,        DISTRICT





       CHAMBA, H.P.
    2. SH. AJAY KUMAR S/O SH.
       HANS RAJ, R/O VILLAGE
       AND    POST    OFFICE,
       DHARWAS,        TEHSIL
       PANGI,       DISTRICT
       CHAMBA, H.P.
                                   RESPONDENTS/CLAIMANTS.
    3. DEVENDER KUMAR S/O
       SHRI KISHAN CHAND R/O
       NEAR BUS STAND, KILLAR,




                                     ::: Downloaded on - 03/11/2022 20:31:31 :::CIS
                                           2


       POST    OFFICE,   KILLAR,




                                                                   .
       TEHSIL PANGI, DISTRICT





       CHAMBA, H.P. (OWNER OF
       VEHICLE NO. HP­45­1024
       SCORPIO).





    4. SANJEEV KUMAR S/O SH.
       BAINSI RAM R/O VILLAGE
       JHALWAS, POST OFFICE,
       KARYAS, TEHSIL PANGI,





       DISTRICT CHAMBA H.P.
       (PURCHASER OF VEHICLE
       NO. HP­45­1024 SCORPIO).
    5. RAJ KUMAR S/O SH. DEVI
       SINGH     R/O
                    r   VILLAGE
       JHALWAS, POST OFFICE

       KARYAS, TEHSIL PANGI,
       DISTRICT CHAMBA, H.P.
       (DRIVER OF VEHICLE NO.
       HP­45­1024 SCORPIO).



                                                          .... RESPONDENTS.




    (BY   MR.   PRAVEEN   CHAUHAN,                       ADVOCATE,              FOR
    RESPONDENTS NO.1 & 2)





    (NONE FOR RESPONDENTS NO.3 TO 5)

    Whether approved for reporting?1 No





          This appeal coming on for orders this day, the Court passed the following:

                 JUDGMENT

Dr. Lalit Sharma, learned counsel for the appellant, on

instructions from Ms. Tamanna, Manager, Oriental Insurance

Company Limited, Divisional Office, Shimla, H.P. states that he has

instructions to withdraw this appeal.

2. The appeal is accordingly dismissed as withdrawn, as

.

prayed for. As far as the amount deposited in the appeal is

concerned, learned counsel submits that the same can be disbursed

to the claimants. Let, appropriate application in this regard be filed

by the claimants.

3. Pending miscellaneous applications, if any, stand

disposed of. Interim order, if any, stands vacated.

(Ajay Mohan Goel) Judge November 02, 2022 (Rishi)