National Insu. Co. Ltd vs Hajira & Ors
2021 Latest Caselaw 875 j&K/2

     S.N 209
     B.N
                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT SRINAGAR
                                         ...
                                    MA No. 87/2018
                                    CM No. 228/2019

           National Insu. Co. Ltd.                                    .... Petitioner(s)

                                       Through: Mr. J.A Kawoosa, Sr.Advocate with
                                                Mr. Areeb Kawoosa, Advocate.

                                                Versus

           Hajira & Ors.                                            ...Respondent(s)

                                         Through: Mr.Abdul Ahad Rather, Advocate.
           CORAM:
               HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                               ORDER

09.08.2021

MA No. 87/2018.

Heard and Reserved for Judgments. CM No. 228/2019 Since the entire emphasis of Mr. Kawoosa during the course of arguments in appeal was on the right of Insurance Company to make a recovery of the awarded amount from the owner/driver, I feel there is no legal impediment in case the awarded amount is released in favour of the claimant/respondent.

Let the awarded amount be released by the Registrar Judicial of this Wing of High Court in favour of the claimants/respondents upon proper identification and verification.

(Dhiraj Singh Thakur) Judge Srinagar 09.08.2021 "NuzhatShafi"

NUZHAT SHAFI 2021.08.10 15:19 I attest to the accuracy and integrity of this document