SWAJAY Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) By this application, the Applicant is seeking withdrawal of amount of Rs.16,89,272.00, lying in this Court.

(2.) The Insurance Company has filed the Appeal challenging the Judgment and Order passed by the Motor Accident Claims Tribunal, in favour of the Respondent, Applicant herein. At the time of admission and grant of interim stay, the Insurance Company was directed to deposit the entire decretal amount. Consequently, an amount of Rs.31,89,272.00 was deposited.

(3.) It is an admitted position that by an earlier order passed in the year 2017, this Court permitted the Respondent (Applicant) to withdraw Rs.15,00,000.00.