Madhya Pradesh High Court
National Insurance Co.Ltd. vs Smt. Radha Bai on 14 September, 2015
MA-1810-2015
(NATIONAL INSURANCE CO.LTD. Vs SMT. RADHA BAI)
14-09-2015
Mrs. Amrit Ruprah, learned counsel for the appellant.
Learned counsel for the appellant submits that she has
already filed a copy of the deposit receipt on 10.09.2015
and, therefore, office objection is ignored.
Issue notice of the I.A.11813/2015 to the respondents on
payment of P.F. within a period of 7 days. Record of the Claims Tribunal be called for. Learned counsel for the appellant submits that she is ready to deposit the amount as awarded by the Claims Tribunal and out of this amount, 50% of the amount be deposited in the FDR and remaining 50% be released in favour of the respondents/claimants. In view of aforesaid submission made by learned counsel for the appellant, the tribunal is directed to release 50% of amount awarded by the Claims Tribunal in favour of respondent/claimant on furnishing adequate security. Certified copy as per rules.
(VANDANA KASREKAR) JUDGE