Madhya Pradesh High Court
Magma Hdi General Insurance Company ... vs Smt. Brijlata Shrivastav on 28 October, 2015
M.A.No.1032/2015
1
28.10.2015
Shri N.S.Tomar, learned counsel for the appellant.
Let the record of the Tribunal be requisitioned positively within
two months and the appeal be listed for admission as well as for
consideration of I.A.No.5032/2015 in the week commencing
30.11.2015. Meanwhile, on payment of p.f. with requisites of the
registered post within three working days, notice, against admission
of this appeal as well as of I.A.No.5032/2015, returnable by fixing the
same date of the aforesaid week, be issued to the respondents,
failing which this appeal shall stand dismissed automatically without further reference to the Bench.
As an interim measure, the appellant is directed to deposit the entire remaining sum of the impugned award with the Tribunal within 45 days from today and pursuant to it, the Tribunal is directed that on depositing such sum within the aforesaid period, the same be kept in a nationalized bank under some fixed deposit scheme with stipulation of its periodically revival with further stipulation to pay its monthly interest to the respondents/claimants No.1 to 4 according to the ratio held by the Tribunal till further orders of this court. In such premises, the Tribunal is specifically directed not to disburse the principal sum deposited by the Insurance Company to the respondents/claimants (except the interest) unless the orders of this court.
Certified copy.
(U.C.Maheshwari) Judge SP