NATIONAL INSURANCE COMP LTD Vs. PALVINDER KAUR

JUDGEMENT

(1.) HEARD Sri Z. U. Siddique, learned counsel for the respondent on the money withdrawal application and affidavit filed in support thereto.

(2.) I find sufficient ground mentioned in the accompanying affidavit to allow the applicant/claimant - Palvidner Kaur to withdraw Rs. 50,000. 00. Out of the remaining deposited amount Rs. 70,000. 00 each shall be deposited in some Nationalized Bank in favour of respondents No. 2 and 3 (minors) till they attend the age of majority. Money withdrawal application is disposed of accordingly. List this case for final hearing along with A. O. No. 567 of 2007 and A. O. No. 2 of 2008.