UNITED INDIA INSURANCE CO.LTD Vs. MEENABEN

JUDGEMENT

(1.) Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents-claimants.

(2.) Learned advocate for the applicant-Insurance Company submits that the Insurance Company has deposited the entire amount of compensation in compliance of the order dtd. 28/7/2021 in Civil Application (For Stay) No.1 of 2020.

(3.) Learned advocate for the respondent-claimants confirms that the amount is deposited in the Tribunal.