NATIONAL INSURANCE COMPANY LTD Vs. MAMTA RAKHOLIYA

JUDGEMENT

(1.) HEARD Sri Manoj Sah holding brief of Mrs. Seema Sirohi, learned counsel for the appellant on the money withdrawal application and perused the affidavit filed in support thereto.

(2.) THE applicant/appellant has stated in paragraph No. 3 of the affidavit that the award dated 3/5/2007 passed by M. A. C. T. /district Judge, Udham Singh Nagar has not been challenged by United Insurance Company Ltd. as yet. Therefore, the applicant be permitted to withdraw a sum of Rs. 50,000. 00 deposited by the Insurance Company before this Court.

(3.) THE application is disposed of finally and the office is directed to remit the amount deposited by the Insurance Company before this Court to the M. A. C. T. concerned where the applicant may file an application for withdrawal of the same.