National Ins. Co. Ltd. vs . Smt. Bimla Devi & Ors.
2022 Latest Caselaw 9065 HP

National Ins. Co. Ltd. vs. Smt. Bimla Devi & Ors.

FAO (MVA) No. 295 of 2017

04.11.2022 Present: Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan

.

Sharma, Advocate, for the non-applicant/appellant.

Mr. Anirudh Sharma, Advocate, for the applicants.

CMP No. 15239 of 2022

Heard. The claimants/applicants have moved this

application for release of amount in a decided case. There is

nothing on record to indicate that the judgment passed by this

Court has been assailed before the Hon'ble Supreme Court.

Accordingly, the application is allowed and the amount falling

to the shares of applicants/respondents No. 1 and 2 be

released in their favour alongwith upto date interest by

remitting the same to their bank accounts as given in para -4

of the application. Application stands disposed of.

(Tarlok Singh Chauhan) Judge

November 4, 2022 (sanjeev)