Reliance General Insurance Co. ... vs Sumita Devi;
2021 Latest Caselaw 698 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     C.M.P. No. 867 of 2019

       Reliance General Insurance Co. Ltd.         ...   ... ...    ...Petitioner
                                        -Versus-
   1. Sumita Devi;
   2. Ashok Mandal;
   3. Partha Nag;
   4. Kamdeo Bhandari                                ...  ...  ... Respondents
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CORAM: - HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing)

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                 For the Petitioner         : Mr. Shivam Sahay, Advocate
                 For the Respondents        : xxx

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03/12.02.2021          This application has been preferred for refund of statutory amount of

Rs.25,000/- deposited with the Registry of the Court for maintaining M.A. No. 310 of 2014.

Mr. Shivam Sahay, learned counsel appearing for the petitioner- Insurance Company submits that against the Judgment and Award dated 21.01.2014, passed in MACT Case No. 31 of 2010, an appeal being M.A. No. 310 of 2014 was filed by the Insurance Company after depositing statutory amount of Rs.25,000/- with the Registry of this Court vide Cheque No. 389529, dated 30.07.2014 in the name of learned Registrar General, High Court of Jharkhand, Ranchi. The said appeal was taken up on 09.03.2019 before the National Lok Adalat where final settlement was arrived between the parties and in terms thereof, the amount has already been deposited and as such after disposal of said appeal, it is desirable that the statutory amount deposited before the learned Registrar General may be allowed to be withdrawn.

In view of the fact that matter has already settled before the National Lok Adalat and amount has already been deposited by the Insurance Company for reimbursement to the victim, I hereby direct the learned Registrar General to refund statutory amount of Rs.25,000/- deposited by the Insurance Company- petitioner as and when they approach his good office, preferably within a period of three weeks from the date of receipt/ production of a copy of this order.

This C.M.P. is accordingly stands disposed of.

(Dr. S. N. Pathak, J.)

RC/Punit