NEW INDIA ASSURANCE COMPANY LIMITED Vs. A SUKUMARI

JUDGEMENT

(1.) The submission of the counsel for the review petitioner, the New India Assurance Company Ltd., is that an amount of Rs.15,000/- had already been paid to the first respondent, claimant, in the claim petition. The prayer of the review petitioner is that the said amount may be allowed to be adjusted towards the total amount due to the claimant.

(2.) The learned counsel for the claimant, the first respondent, concedes that an amount of Rs.15,000/- had been deposited by the review petitioner. The Tribunal is directed to release the said amount, on the claimant moving for the same.

(3.) The above amount of Rs.15,000/- shall be adjusted towards the total amount due to the claimant, and the deposit made, by the review petitioner, as per the direction of this Court, in the judgment dated 02/12/2005, shall be made accordingly. The counsel for the review petitioner further submits that an amount of Rs.33,000/- had already been deposited.