SOBAT SINGH Vs. RAMESH CHANDRA GUPTA

JUDGEMENT

(1.) In terms of order dated 27th January, 2010, the following Claims Tribunals have submitted their interim reports:

(2.) The Presiding Officer, MACT-New Delhi has not cared to submit the report. A reminder be sent through the Registrar (Appellate) of this Court. The reports of MACT (East), MACT (South-West), MACT (South East) and ASJ, Fast Track Court are complete. All other Claims Tribunals are directed to submit their complete report through Registrar (Appellate) within four weeks. The Claims Tribunals shall also calculate the interest up to the date of release of the award amount to the claimant. The Additional District Judges/Additional Sessions Judges handling MACT cases are also directed to send their report in compliance of the order dated 27th January, 2010 within four weeks. The Reports of the Claims Tribunals be submitted before the Registrar (Appellate) and be placed on record along with the comments of the Registrar (Vigilance).

(3.) Ms. Anjali Bansal, Advocate has filed the status reports on behalf of Tata AIG General Insurance Co. Ltd. and Bharti AXA General Insurance Co. Ltd., which are taken on record. Tata AIG General Insurance Co. Ltd. has filed the data of all the awards passed in the last one year. It is stated that in all the cases, the claimants have been informed about the deposit of the award amount simultaneously upon the deposit. Bharti AXA General Insurance has stated in their affidavit that no award has been passed against them in NCR of Delhi in the last one year but the company shall follow Order XXI Rule 1 of the Code of Civil Procedure. With respect to the Future Generali Insurance Co. Ltd., Ms. Bansal submits that one award was passed in respect of which cheque deposited with the Claims Tribunal was cleared within one month and the Company agrees to follow Order XXI Rule 1 of the Code of Civil Procedure.