CENTRAL INDUSTRIAL SECURITIES FORCE Vs. SHIELA DINA NATH

JUDGEMENT

(1.) The appellants have preferred this first appeal against the grant of compensation vide Award dated 7.9.1992 amounting to Rs. 5,83,200.00 with costs and simple interest at the rate of 12% per annum from the date of petition till realisation.

(2.) Respondents herein and claimants before the Motor Accident Claims Tribunal have also preferred cross-objections (C.M.No. 1309/93) seeking enhancement in the awarded amount. The appeal was admitted to hearing on 3.2.1993.

(3.) During the pendency of the appeal interim directions were given from time to time requiring the appellants to deposit the awarded amount, as well as the amount so deposited, being keptin Fixed Deposit Receipts for the minor respondent and for disbursement to the other respondents.