AHMADULLAH TANTRAY Vs. GHULAM QADIR RESHI

JUDGEMENT

(1.) By virtue of order dtd. 25/8/2020, the appeal filed by the review petitioner before this court was dismissed as withdrawn in view of a compromise, which had been arrived at between the decree holder and the judgment debtor-review petitioner herein.

(2.) This court by virtue of order dtd. 25/8/2020, while dismissing the appeal as withdrawn, directed the registry to release an amount of Rs.2.50 lacs deposited by the appellant in terms of order dtd. 13/10/2017. The said amount, however, could not be released in view of the fact that the name of the appellant, which is stated to be actually Ghulam Ahmad Tantray, was reflected as Ahmadullah Tantray.

(3.) It is also stated that the review petitioner had got this error rectified before the trial court and the name corrected by virtue of the order dtd. 14/8/2021. In that background, an application for release of the aforementioned amount was filed before this court bearing CM No. 5700/2021, which came to be decided by virtue of order dtd. 27/8/2021 wherein a direction was issued to the Registry of this court to remit the amount to the Motor Accidents Claim Tribunal, Anantnag (for short, Tribunal) for releasing the same in favour of the rightful claimants as per the award.