Allahabad High Court
The New India Assurance Company Ltd. vs Smt. Munni Devi & Othes on 4 February, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER No. - 958 of 2008 Petitioner :- The New India Assurance Company Ltd. Respondent :- Smt. Munni Devi & Othes Petitioner Counsel :- Amit Manohar Respondent Counsel :- A.K.Srivastva,Rajiv.Sisodia Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Learned counsel for the respondents prays that workmen Compensation Commissioner be directed to release 50% of the amount deposited in favour of the claimant/s.
Prayer is allowed. The order dated 2.4.2008 is modified to the extent that the Commissioner concerned shall release 50% of the said sum to the claimant/s in the manner that one half of such sum will be released without security to the claimant/s and another one half will be released upon furnishing security to his satisfaction. However, the balance amount will be kept in a short term Fixed Deposit of a nationalised bank and will be renewed from time to time till the payment is made or till further order/s of the Court, whichever is applicable. The Commissioner concerned is at liberty to keep remaining/balance 50% amount of the total deposited amount in a short term Fixed Deposit of a nationalized bank and will be renewed time to time till the payment is made or till further order/s of the Court, whichever is applicable. Order Date :- 4.2.2010 RKS/