Reliance General Insurance Co. ... vs Sharifa Begum And Others
2021 Latest Caselaw 676 j&K/2

                                                                      101


                HIGH COURT OF JAMMU & KASHMIR
                         AT SRINAGAR
                      (Through Virtual Mode)

                                                CM No.3665/2021
                                                in CMAM No.45/2017
                                                CM No. 3667/2021


Reliance General Insurance Co. Ltd.                .....Appellant/Petitioner(s)


                      Through: Mr. Tariq Ahmad Malik, Advocate.
                Vs.

Sharifa Begum and others                                     ..... Respondent(s)

                      Through: None

Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
       (Through Video Conference from Jammu)

                                 ORDER

CM No.3665/2021

Instant application, seeking extension of time for

annexing/depositing the requisite court fee, affidavits and other requisite

documents with this petition, in view of the grounds urged therein, is

allowed. The petitioner shall deposit the requisite court fee etc., with the

Registry of this Court within a period of one week from the date of

announcement of lifting of lockdown.

Application stands disposed of.

CM No. 3667/2021

The instant application has been filed seeking release of the awarded

amount in favour of the applicants/claimants. The applicants/claimants have

filed the claim petition being File No. 199/2010 before the Motor Accidents

Claims Tribunal, Srinagar and after conducting full-fledged enquiry the

Tribunal decided the claim petition vide award dated 15.03.2017.

Aggrieved of the award dated 15.03.2017, the Insurance Company

has filed an appeal before this Court being CIMA No. 45/2017 and this Court

vide judgment dated 05.04.2021 has dismissed the appeal, however, in the said

judgment dated 05.04.2021 the Court has not mentioned anything about the

release of the awarded amount in favour of the claimants. Therefore, the

applicants/claimants have filed the instant application for release of the

awarded amount.

Mr. Tariq Ahmad Malik, learned counsel for the Insurance Company

submits that part of the awarded amount has been deposited before the Court

and he undertakes to deposit the balance amount in terms of the award dated

15.03.2017 passed by the Motor Accidents Claims Tribunal, Srinagar within a

period of 15 days from today.

In view of the undertaking given by Mr. Tariq Ahmad Malik,

learned counsel, the present application is disposed of with a direction to the

Registry to release the entire amount in terms of the award dated 15.03.2017,

as and when deposited, in favour of the applicants/claimants along with

interest, if any, accrue.

Application stands disposed of.

(Tashi Rabstan) Judge Jammu:

30.06.2021 Pawan Angotra

PAWAN ANGOTRA 2021.06.30 13:46 I attest to the accuracy and integrity of this document