IN THE HIGH COURT OF JUDICATURE AT PATNA

Miscellaneous Appeal No.503 of 2010

Against the judgment and award dated 29.1.2010 and 30.3.2010 passed in Claim Case No. 120 of 2005 by Sri Umesh Chandra Mishra, 1st Additional District Judge cum Motor Accident Claims Tribunal, Rohtas at Sasaram

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1.The Branch Manager, Oriental Insurance Company Ltd., B/Office- Ram Lakhan Complex, G T Road, Sasaram........... Respondent No.4 in the court below

2.General Manager, Oriental Insurance Company Ltd., Regd. Head Office, Oriental House - 703A-25/27, Asaf Ali Road, New Delhi- 821115.......Respondent No.3 in the court below .... .... Appellant/s

Versus

1.Shanti Devi wife of late Basnshidhar Singh, resident of Village - Sanat Bigha, P.O. Dalmianagar, P S - Dehri-on-Sone, District - Rohtas..... Applicant (Claimant) in the court below

2.Balwindra Singh son of Sri Gurudeo Singh, resident of village - Latijoga, P S - Tahsil (Sahnewal), District - Ludhiana.... Owner of Truck No. HR 37 A - 9557.... Respondent No.1 in the court below .... .... Respondent/s

==================================================== Appearance :

For the Appellant/s : Mr. BARUN KR. CHAUDHARY For the Respondent/s: None

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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI

ORAL JUDGMENT

Date: 06-07-2012

Ajay Kumar Tripathi, J. Statement has been made on behalf of the appellants that they

have already deposited a cheque which is reflected from the order dated

23.2.2012 passed by the court below, a copy of which has been made

available to this Court for perusal.

No one seems to be representing the respondents in this case

right from 15.5.2012.

The amount so paid is said to be as part of the final settlement 2 Patna High Court MA No.503 of 2010 dt.06-07-2012

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in this regard in terms of the obligation upon the Insurance Company.

In absence of any rebuttal on the issue and assistance, appeal

stands disposed of with an observation that whatever is required to be done

will be done by the respondents in accordance with law with regard to

deposited payment, for the dispute raised therein.

Counsel representing the appellants submits that that he has

already deposited the statutory amount of Rs.25,000/- before the Registrar,

Patna High Court. He may be permitted to withdraw the said amount.

Permission is granted.

(Ajay Kumar Tripathi, J)

Patna High Court:

The 6th July, 2012;

R.K.Pathak/-