Indirabai & Ors.
Vs Div.Manager, Uni.Insr.Co.Ltd. & Anr.
O R D E R
Leave granted. We
have heard learned counsel for the parties. In the peculiar facts and circumstances
of these cases, we direct the United Insurance Co. Ltd. to pay the awarded
amount together with interest to the appellants within two months from today. The
Insurance Company is at liberty to take appropriate steps in accordance with
law. The impugned order, is accordingly, set aside and the appeals are disposed
of.
..................J.(DALVEER
BHANDARI)
..................J.(DEEPAK
VERMA)
NEW
DELHI;
12TH
JANUARY, 2011
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