UNION OF INDIA Vs. NANISIRI

JUDGEMENT

(1.) Vide order dated 6th October, 2004, the learned Tribunal awarded a sum of Rs. 5,04,600/- to claimants/respondents No. 1 to 5 against which the appellant has filed this appeal.

(2.) On 28th November, 2005, the appellant submitted before this Court that the entire award amount along with interest amounting to Rs. 9,99,312/- has been deposited with the learned Tribunal whereupon this Court directed 50% of the award amount be released to claimants/respondents No. 1 to 5 in the proportion mentioned in the award. It was further directed that proportionate amount be kept in fixed deposit in terms of the award out of the amount directed to be released.

(3.) In pursuance to the above order, 50% amount was released to the claimants and the balance 50% amount is with the learned Tribunal and, therefore, vide order dated 18th December, 2009, the Tribunal was directed to give the particulars of the amount lying with it.