ORIENTAL INSURANCE COMPANY LTD Vs. KAJAL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against interim orders dated 16th of February, 2006 in FAFO Nos. 397 of 2006 and 396 of 2006 and dated 25th of January, 2006 in FAFO No. 178 of 2006 by which a Division Bench of the High Court of Judicature at Allahabad had passed the following order:

(3.) Having heard the learned counsel for the parties and considered the impugned orders, we are of the view that the impugned orders may be modified only to the extent that the claimant respondents would only be entitled to withdraw the amount awarded by the claim tribunal if the claimant respondents furnish a security for the entire amount to the satisfaction of the claim tribunal.