Mohd. Shahban And Others vs United India Insurance Co. Ltd. ...
2023 Latest Caselaw 114 j&K

                                                                              Sr. No. 9


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                            CCROS No. 14/2013


Mohd. Shahban and others                               .....Appellant(s)/Petitioner(s)

q
                       Through: None.
                 vs
United India Insurance Co. Ltd. And others                          ..... Respondent(s)
                       Through: Mr. Vishnu Gupta, Advocate for R-1
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                     ORDER

The present appeal has been filed by the claimants against the order

dated 21.05.2012 passed by MACT, Bhaderwah, whereby an amount of Rs.

21,33,420/- has been awarded as compensation in favour of the

claimants/appellants herein.

It appears that the impugned award was challenged by the respondent-

Insurance Company by way of appeal bearing CIMA No. 376/2012 and the same

has been decided by this Court in terms of judgment dated 15.12.2017. Vide the

said judgment, the impugned award has been modified and the claimants were

held entitled to compensation of Rs. 15,30,000/- only. The impugned award has

been modified by this Court to the aforesaid extent.

Today, nobody has appeared on behalf of the appellants. It appears that

the appellants have lost interest in prosecuting the present appeal, and the same is,

accordingly, dismissed for non prosecution.

(SANJAY DHAR) JUDGE

Jammu 04.02.2023 Sahil Padha Whether the order is speaking: Yes/No.

Whether the order is reportable: Yes/No.