United India Insurance Co. Ltd. vs . Smt. Tara Devi &
2025 Latest Caselaw 8316 HP

Himachal Pradesh High Court

United India Insurance Co. Ltd. vs . Smt. Tara Devi & on 30 August, 2025

United India Insurance Co. Ltd. vs. Smt. Tara Devi & others

.

FAO No.253 of 2017

30.08.2025 Present: Mr. Vivek Negi, Advocate, for the appellant/non-

applicant.

Mr. Surya Chauhan, Advocate, for respondents No.1 to

CMP No.18786 of 2025

By way of this application, a prayer has been made by

the applicant/appellant-United India Insurance Co. Ltd. for

refund of amount in terms of the judgment passed by

Coordinate Bench of this Court on 18 th April, 2024 in FAO

No.253 of 2017.

On 06.08.2025, the Registry was called upon to

calculate the amount refundable to the applicant/appellant and

in response, it has been informed that as per the Registry an

amount of Rs.10,38,091/- is the entitlement of claimant and

further proportionate interest till release of the amount will also

accrue.

Learned counsel for the claimant does not dispute the

above position.

Accordingly, this application is allowed. An amount of

Rs.10,38,091/-, out of the award amount lying in deposit in the

Registry of this Court in FAO No.253 of 2017 with proportionate

interest accrued thereon till date, is ordered to be released in

favour of the applicant/appellant by remitting the same to its

bank account as detailed in para-4 of the application, after due

verification. Application is accordingly disposed of.

.

This application has been filed for release of award

amount falling to the share of applicant Smt. Tara Devi/claimant

No.1.

The matter has attained finality on disposal of FAO

No.253 of 2017 by Coordinate Bench of this Court vide

judgment dated 18th April, 2024. Learned counsel for the non-

applicant/appellant has no objection in granting the prayer

made in the application.

The Registry has reported that a sum of Rs.3,46,929/-

is lying to the share of applicant/claimant No.1 Smt. Tara Devi.

Accordingly, the application is allowed. The amount lying to the

share of applicant/claimant No.1 Smt. Tara Devi along with

proportionate interest accrued thereon till date is ordered to be

released directly to her bank account, details of which have

been provided in para-3 of the application, after due verification.

Accordingly, the application is disposed of.

( Satyen Vaidya ) Judge August 30, 2025 (vt)