Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4580 OF 2011
(Arising out of SLP(C) No.17065/2009)
UNITED INDIA INSURANCE CO. LTD. Appellant(s)
VERSUS
MANJEET KAUR & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 4581 OF 2011
(Arising out of SLP(C) No.18068/2009)
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
rd
was directed to deposit 1/3 of the amount of
compensation as awarded by the Motor Accident Claims
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Tribunal. Learned counsel appearing for Sudesh Kumar
prays for some time to deposit the said amount. We direct
rd
that the 1/3 of the award, amounting to Rs.3,61,801/-
be deposited by Sudesh Kumar in two equal installments,
th
the first installment be deposited on or before 30
June, 2011 and the second installment be deposited on or
st
before 31 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.