SAROJ CHAUHAN Vs. BAJAJ ALLIANZE INSURANCE CO LTD

JUDGEMENT

(1.) Mact Petition RBT No. 9-S/2 of 2014/11 was decided on 5.6.2014 by the Motor Accident Claima Tribunal (III) Shimla. Thereafter appeal was finally disposed of by the Hon'ble High Court of H.P. Thereafter Smt. Saroj Chauhan filed application for release of award amount before the learned Motor Accident Claims Tribunal (III) Shimla and the learned MACT (III) Shimla directed that 25% of the award amount relating to the share of Smt. Saroj Chauhan be released. Court is of the opinion that as of today Smt. Saroj Chauhan is in urgent need of money. Court is of the opinion that it is expedient in the ends of justice to release the entire share of the award amount of Smt. Saroj Chauhan along with up to date interest. Learned Advocate appearing on behalf of the Insurance Company submitted that in view of the statement of learned Advocate appearing on behalf of Insurance Company before the learned MACT Shimla that he has also no objection if the share of award amount of Smt. Saroj Chauhan is released, he has no objection if the share qua Smt. Saroj Chauhan is released. In view of the above stated facts order dated 31.3. 2015 passed by learned MACT (III) Shimla is modified and it is ordered that entire award amount qua the share of Smt. Saroj Chauhan along with up to date interest will be released in payee account of Smt. Saroj Chauhan. Petition is disposed of. No order as to costs. Pending applications if any also disposed of.