United Ind. Ins. Co. Ltd vs Mohammad Afzal Sidiqui & Ors
2021 Latest Caselaw 825 j&K/2

                                                                                                  Sr. No. 125

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR.
                                                                            CM No. 4408/2021 in
                                                                            MA No. 43/2018



                         United Ind. Ins. Co. Ltd.                                        ...Applicant(s)
                                        Through:     Mr. Shabir Ahmad, Advocate

                                V/s

                         Mohammad Afzal Sidiqui & Ors.                                   ...Respondents(s)

Through:

CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

(ORDER)

The applicants-claimants filed the claim petition before the Motor Accident Claims Tribunal, Pulwama and the learned Tribunal vide order dated 11th April, 2016, awarded the compensation of Rs. 7,98,000/- along with 6% interest per annum.

Aggrieved by the award of the learned Tribunal, appellant/insurance Company filed the appeal bearing MA No. 43/2018, which came to be dismissed in terms of judgment dated 5th April, 2021, and has upheld the award passed by the learned Tribunal. Learned counsel for the applicants- claimants states that this Court has not observed anything with regard to the release of the award amount. Therefore, the amount is required to be released in favour of the applicants/claimants.

Having regard to the averments made in the application, coupled with submissions made at Bar, application is allowed and the amount so deposited by the appellant-insurance company before the Registry of this Court is ordered to be released in favour of the applicants/claimants after proper identification and verification. CM disposed of.

(TASHI RABSTAN) JUDGE Srinagar 29th July, 2021.

"Ab. Rashid"

ABDUL RASHID GANAI 2021.08.06 22:03 I attest to the accuracy and integrity of this document