CHOLAMANDLAM MS GENERAL INSURANCE Vs. SUNITA AND ORS.

JUDGEMENT

(1.) Mac. App. No. 907/2006

(2.) VIDE order dated 15th November, 2006, the appellant was directed to deposit the entire award amount along with interest with the Claims Tribunal within four weeks and 50% of the said amount was directed to be released to the claimants. Vide order dated 19th July, 2007, the balance 50% amount was directed to be invested in fixed deposit by the Claims Tribunal till the disposal of the appeal.

(3.) THE Claims Tribunal has sent a report dated 19th November, 2012 according to which the appellant deposited Rs. 6,01,146/ - with the Claims Tribunal on 6th February, 2007 by means of three cheques detailed therein. However, the Claims Tribunal has not kept the amount in fixed deposit in terms of the order dated 19th July, 2007. The reason given for non -compliance of the aforesaid orders is that the Nazir did not put up the file before the Claims Tribunal.