Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2450 of 2010
[Arising out of SLP(C) No.6868 of 2007]
Cholamandalam MS General Insurance Co. Ltd. ....Appellant
Versus
Radhamani & Ors. ...Respondents
O R D E R
Leave granted. Notice was issued limited to the
question as to why the respondents 1 to 5 shall not be
asked to furnish security (for the amount directed to be
released to them.
2. Learned counsel for the respondents 1 to 5 stated
that they had no objection for modification of the order of
the High Court. They submitted that they may be permitted
to withdraw the amount as per the interim order of the High
Court, only after furnishing security. He made this
submission to avoid any delay.
3. In view of the said submission, we allow this appeal
and modify the condition imposed by the High Court, while
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granting interim stay, as follows: The claimants
(respondents 1 to 5 herein) shall be permitted to withdraw
the amount (which the High Court has permitted them to
withdraw without security) only on furnishing security to
the satisfaction of the Tribunal. The remaining amount
deposited by the insurer shall be kept in a fixed deposit
until the disposal of the appeal. We request the High Court
to dispose of the pending appeal expeditiously.
........................J.
(R.V. RAVEENDRAN)
........................J.
(H. L. Dattu)
New Delhi. ......................J.
March 12, 2010. (K.S. RADHAKRISHNAN)