Anil Kumar, J. - (1.) HEARD learned Counsel for parties.
(2.) AS there is no objection from the side of Respondents, accordingly, application is allowed. Let necessary amendment be carried out as prayed.
(3.) PRESENT application has been moved on behalf of Respondent No. 1 for with drawl of amount deposited by Appellant/Insurance Company which is awarded against him by decree dated 26.04.2005 passed by Motor Accidents Claims Tribunal, Pratapgarh/Additional District Judge -VI, Pratapgarh in M.A.C.P. No. 95 of 2000 (Beni Madhav Shukla and Anr. v. Shree Ram Misra and Ors.).;