Supreme Court - Daily Orders
National Insurance Co. Ltd. vs Bibi Fatima Khatun . on 19 August, 2014
¾ SLP(C) NO. 26567 OF 2013
ITEM NO.48 COURT NO.10 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26567/2013
(Arising out of impugned final judgment and order dated 17/01/2013
in MACA No. 817/2012 passed by the High Court Of Orissa at
Cuttack)
NATIONAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
BIBI FATIMA KHATUN & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date : 19/08/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Vishnu Mehra, Adv.
Ms. Manjeet Chawla, Adv.
Ms. Sakshi Gupta, Adv.
For Respondent(s) Mr. Jitendra Kumar Mohapatra, Adv.
For RR 1-7 Mr. Ajay Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Subject to the condition the appellant deposits compensation along with interest to the credit of MACA No. 817 of 2012 in the file of the High Court Signature Not Verified Digitally signed by of Orissa at Cuttack after adjusting whatever Kalyani Gupta Date: 2014.08.23 11:52:07 IST Reason: payment already made within six weeks from the date PAGE NO. 1 OF 2 SLP(C) NO. 26567 OF 2013 of receipt of a copy of this order. On such deposit being made, the respondent Nos. 1, 6 and 7 shall be permitted to withdraw the amount awarded in their favour. The compensation awarded in favour of the respondent Nos. 2 to 5 shall be deposited in a Nationalised Bank in an interes t bearing fixed deposit account initially fo r a period of two years which shall be ren ewed periodically pending disposal of this appeal. The quarterly interest accrued from such deposit, as per order of the High Court, shall be paid over to the first respondent as guardian of minor respondent Nos. 2 to 5 periodically pending further orders.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER PAGE NO. 2 OF 2