Supreme Court - Daily Orders
National Insurance Co. Ltd vs C Ramesh Babu on 24 January, 2014
R
REVISED
ITEM NO.20 COURT NO.14 SECTION XII
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 (Civil)....../2014
CC 680-681/2014
(From the judgement and order dated 17/04/2013 in CMA No.736/2012,CMA
No.859/2012 of The HIGH COURT OF MADRAS)
NATIONAL INSURANCE CO. LTD Petitioner(s)
VERSUS
C RAMESH BABU & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 24/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Dr. Meera Agarwal,Adv.
Mr. Ramesh Chandra Mishra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The National Insurance Company Limited is before us. It is aggrieved by the High Court’s Order which enhanced the compensation awarded to the first respondent from Rs.4,08,300/- to Rs.16,18,000/- .
Learned counsel for the petitioner states that the amount of Rs.16,18,000/- shall be deposited in this Court within six weeks from today. On such deposit -2- being made, issue notice to the respondents returnable after four weeks.
Needless to say that respondent no.1 will be entitled to withdraw the principal amount of Rs.4,08,300/- awarded by the Tribunal without furnishing security. The Registry shall invest rest of the amount in any Nationalized Bank on usual terms.
Needless to say that rest of the amount is not permitted to be withdrawn by the respondents.
|(Vishal Anand) | |(Indu Pokhriyal) |
|Court Master | |Court Master |