Citation : 2025 Latest Caselaw 4766 UK
Judgement Date : 9 October, 2025
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
09.10.2025 A.O. No. 107 of 2025
Hon'ble Alok Mahra, J.
Mr. Amit Kapri, learned counsel for the appellant/Insurance Company.
2. Mr. Rajesh Joshi, learned counsel for respondent nos.1 to 3/claimants.
3. This appeal is directed against the judgment and award dated 30.11.2024 passed by the learned M.A.C.T./ Additional
of 2022, whereby a compensation of ₹27,50,000/- along with 6% per annum interest has been awarded in favour of respondent nos. 1 to 3/claimants.
4. Heard on Money Withdrawal Application (IA 3 of 2025).
5. Respondent nos. 1 to 3 /claimants have moved the present application stating therein that by order dated 10.06.2025, this Court stayed execution of the impugned award subject to deposit of the entire awarded sum along with interest by the appellant/Insurance Company before the Tribunal; that, in compliance of the same, the awarded amount has been deposited by the appellant/Insurance Company before the concerned Tribunal. The applicants/ claimants submit that they are in pressing need of funds to meet household expenses, medical treatment, and livelihood, and therefore seek release of the deposited amount.
6. For the reasons stated, the Money Withdrawal Application is allowed.
7. It is directed that out of the amount deposited by the Insurance Company before the Tribunal, 50% of the said amount shall be released in favour of respondent nos. 1 to 3/claimants in their respective shares as determined in the impugned award. The remaining 50% shall be kept in an interest- bearing fixed deposit in a nationalised bank, subject to further orders of this Court.
8. List this case on 11.12.2025.
(Alok Mahra, J.) 09.10.2025 Mamta
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