AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 111 wordsR.K.Gauba, J
The counsel for the appellant submits that he may be allowed to withdraw the appeal.
The appeal and the pending application are accordingly dismissed as withdrawn.
In terms of order dated 16.10.2012, the insurance company had been directed to deposit the entire awarded amount with up-to-date interest and from out of such deposit, eighty percent (80%) was permitted to be released to the claimants. The balance with accrued interest shall also now be released to the claimants in terms of the judgment of the tribunal.
The statutory amount shall be refunded to the insurance company after proof is shown of the award having been satisfied.