United India
Insurance Co. Ltd. Vs. Manjeet Kaur & Ors.
O R D E R
1.
Leave
granted.
2.
In
pursuance to the directions passed by this Court on 21.4.2011, the appellant
United India Insurance Co. Ltd. has already deposited the amount of Rs.1,17,907/-
and Rs.93,147/- in these appeals respectively. The respondents-claimants are
permitted to withdraw the said amounts.
3.
Sudesh
Kumar - the owner of the vehicle in question (who is Respondent No.5 and Respondent
No.3 respectively in these appeals) is present in Court. He was directed to deposit
1/3rd of the amount of compensation as awarded by the Motor Accident Claims Tribunal.
Learned counsel appearing for Sudesh Kumar prays for some time to deposit the
said amount. We direct that the 1/3rd of the award, amounting to Rs.3,61,801/- be
deposited by Sudesh Kumar in two equal installments, the first installment be deposited
on or before 30th June, 2011 and the second installment be deposited on or before
31st July, 2011. In case of default, the amount shall carry interest at the
rate of 18% per annum.
4.
The
respondents-claimants are also permitted to withdraw the amount to be deposited
by Sudesh Kumar.
5.
The
Registry is directed to release the amounts to the claimants after proper
verification, as expeditiously as possible. With these observations and directions,
these appeals are disposed of.
.....................J
(DALVEER BHANDARI)
.....................J
(V.S. SIRPURKAR)
.....................J
(DEEPAK VERMA)
New
Delhi;
May
11, 2011.
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