Shriram General Insurance vs Ramesh Chander & Anr
2021 Latest Caselaw 564 j&K

                                                                   Sr. No. 217

     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
                   (Through virtual mode)
                                          MA No. 165/2018
                                           IA No. 01/2018
                                           IA No. 02/2018
                                                       In
                                          MA No. 169/2018
                                           IA No. 02/2018
                                           IA No. 01/2018

Shriram General Insurance                        .... Petitioner/Appellant(s)
Company Ltd.
                                Through:-        None

                          V/s

Ramesh Chander & anr.                                    .....Respondent(s)
                                Through:-        Mr. Ajaz Choudhary,
                                                 Advocate

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

IA No. 02/2018 in MA No. 165/2018 IA No. 02/2018 in MA No. 169/2018

The applicants seek release of the award amount, deposited by the

Insurance Company in their favour. It is submitted that the applicants

have suffered disability in the accident and have no means to look after

themselves. They require assistance for their routine checkup and for their

maintenance.

Mr. Ajaz Choudhary, submits that he has informed the non-

applicant's counsel about listing of the matter but there is no

representation on behalf of the non-applicant.

Mr. Choudhary has relied upon a judgment of the Hon'ble Apex

Court in Manuara Khatun & ors. versus Rajesh Kr. Singh & ors.,

2017 0 AIR SC 1204 in support of his submission.

Despite notice of listing of the matter, counsel for the non-applicant

has not caused his appearance today.

In view of the urgency expressed by the applicants' counsel, list

this matter on 31.05.2021.

Copy of this order be forwarded to Mr. Baldev Singh by Mr. Ajaz

Choudhary, through any available mode. In case, there is no

representation on behalf of the non-applicant on the next date, the

applications will be considered on merits.

(Sindhu Sharma) Judge JAMMU 24.05.2021 Ram Murti

RAM MURTI 2021.05.24 13:33 I attest to the accuracy and integrity of this document