NEW INDIA INSURANCE CO. LTD. Vs. HAMERA

JUDGEMENT

(1.) The matter comes upon an application (Inward No. 01/2019) filed by the respondents-claimants seeking to withdraw the amount deposited by the appellant-insurance company in the FDRs.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The present appeal has been preferred by the appellant-insurance company against the Award dtd. 24/12/2016 passed by the learned Motor Accident Claims Tribunal No. 1, Udaipur in Motor Accident Claim Case No. 911/2015.