RESHAM AND ORS. Vs. HARISH KAUSHIK AND ORS.

JUDGEMENT

(1.) THE learned Counsel or respondent No. 3 submits that a sum of Rs. 5,38,801/ - has been deposited with UCO Bank in terms of the judgment dated 11 December, 2009.

(2.) UCO Bank is directed to release a sum of Rs. 38,801/ - to appellant No. 1 by transferring the said amount to her Savings Bank Account.

(3.) THE interest on the aforesaid fixed deposits shall be paid monthly by automatic credit of interest in the Savings Account of appellant No. 1.