AO/165/2014
2023 Latest Caselaw 1873 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                             COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      A.O. No. 165 of 2014
                                      Hon'ble Vivek Bharti Sharma, J.

No representation for the appellant/Insurance Company.

2. Dr. Udyog Shukla, counsel for the respondent no.1/claimant.

3. Mr. Bharat Tewari, counsel for respondent no.4.

4. Mr. Ashish Joshi, counsel for respondent no.5.

5. Present appeal has been preferred against the judgment and award dated 24.01.2014 passed by the M.A.C.T./1st A.D.J. Dehradun in M.A.C.P. No. 210 of 2009, whereby the compensation of Rs.51,122/- with interest @7% per annum was awarded in favour of the respondent no.1/claimant.

6. A Money Withdrawal Application (IA 2 of 2023) has been filed by the appellant to withdraw the aforesaid entire amount.

7. Counsel for the respondent no.1/claimant would submit that appellant/Insurance Company has deposited the entire amount before the Tribunal concerned, therefore, the respondent no.1/claimant may be permitted to withdraw the awarded amount as the injured needs money for operation of his feet.

8. In view of the above, the Money Withdrawal Application is allowed. Respondent no.1/claimant is permitted to withdraw the entire amount, as deposited by the appellant/Insurance Company before the Tribunal concerned

9. Put up on 21.11.2023.

(Vivek Bharti Sharma, J.) 20.07.2023 Mamta