Oriental Insurance Company Ltd. vs . Ram Krishan
2024 Latest Caselaw 16270 HP

Himachal Pradesh High Court

Oriental Insurance Company Ltd. vs . Ram Krishan on 23 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

Oriental Insurance Company Ltd. Vs. Ram Krishan & Ors.

CMP No. 19383/2024 in

23.10.2024 Present: Dr. Lalit K. Sharma, Advocate, for the non-

applicant/appellant.

Mr. Manjit Negi, Advocate, vice Mr. Anil Bansal, Advocate, for applicants/respondents No. 1 and 2.

CMP No. 19383/2024

The present application under Section 151 of

the Code of Civil Procedure has been maintained by

applicants/respondents No. 1 and 2, namely Ram Krishan

and Pinku, for release of the entire award amount of

compensation alongwith up-to-date interest, lying

deposited in the Registry of this Court. As per the

applicants, they need money to meet out their day to day

expenses, as also for repair of their old house.

Learned counsel for applicant/Insurance

Company submitted that he has no objection in case the

entire award amount of compensation alongwith up-to-

date interest, lying deposited in the Registry of this Court

is released in favour of applicants/respondents No. 1 and

2 as per their shares, as the award has attained finality

and no appeal has been preferred against the judgment

dated 20.09.2024, passed by this Court in FAO No. 161 of

2015.

...2...

Having regard to the averments made in the

application, which is duly supported with the affidavits of

both the applicants coupled with the fact that the matter

has been finally decided by this Court vide judgment dated

20.09.2024 and since no appeal whatsoever has been

filed by either of the parties in the superior Court of law

against the aforesaid judgment, the same has attained

finality, as such, the present application is allowed and the

entire award amount of compensation falling in the shares

of applicants/respondents No. 1 and 2, namely Ram

Krishan and Pinku, alongwith up-to-date interest, lying

deposited in the registry of this Court, is ordered to be

released in their favour, by remitting the same in their

saving bank accounts, after due verification, details

whereof have been given in para-3 of the application. The

application stands disposed of.

( Sushil Kukreja ) Judge 23rd October, 2024 (raman)

VIRENDE DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3c5f9e29e91dda973d928ffd06d59832d2dd97b9e2 898117bfa738990a0ea7ba, PostalCode=171001,

R S=Himachal Pradesh, SERIALNUMBER= fed3018c26866cd3d598cb3749b3fb29d4abef4b84 983689d027cb645c9bb134, CN=VIRENDER BAHADUR

BAHADUR Reason: I am approving this document Location:

Date: 2024.10.23 16:13:11+05'30' Foxit PDF Reader Version: 2023.2.0