Full Judgment Text
O R D E R 1. The appeal is partly allowed. 2. Claimant/Respondent No.1 is permitted to withdraw the balance amount of Rs. 5,79,077/- along with proportionate interest thereon. 3. The appellant/Insurance Company is permitted to withdraw Rs.20,59,241- along with proportionate interest thereon out of the deposited amount. 4. Any amount paid to the claimant over and above compensation granted by this Court, would be returned by the claimant to Insurance Company within eight weeks from today. In case, amount is not returned with the stipulated period, it shall carry interest @ 8 % p.a.. 4. The statutory amount be transmitted to the Tribunal along with accrued interest thereon. The parties are at liberty to withdraw it as per Rule. The first appeal stands disposed of in above terms. 11. Pending applications, if any, stand disposed of. (R. M. JOSHI, J.)