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Judgment
7 paragraphs · 109 words
R.K.Gauba, J
1.
The counsel for the appellant submits that he may be allowed to withdraw the appeal.
2.
The appeal and the pending applications are accordingly dismissed as withdrawn.
3.
In terms of order dated 19.03.2012, the insurance company had been directed to deposit the entire awarded amount with up-to-date interest with
the Registrar General. In terms of order dated 26.02.2013, fifty percent (50%) of the amount deposited was permitted to be released to the claimant.
The balance with accrued interest shall also now be released to the claimant in terms of the judgment of the tribunal.
4.
The statutory amount shall be refunded to the insurance company.