NATIONAL INSURANCE CO. LTD Vs. P. DANIEL

JUDGEMENT

(1.) The Petitioner herein is the Insurance Company. Aggrieved by the Order, dtd. 13/11/2019 passed in E.P. No.47 of 2019 in M.C.O.P. No.240 of 2001 on the file of the Motor Accident Claims Tribunal (I Additional District Judge), Tuticorin, the present Civil Revision Petition is filed.

(2.) The short issue that arises for consideration in this Civil Revision Petition is as to whether the Statutory deposit of Rs.25,000.00 deposited by the Insurance Company, while preferring an Appeal against the Order passed in M.C.O.P is required to be adjusted as against the Principal amount of Compensation awarded by the learned Tribunal or towards the Interest. Further question that arises for consideration is that in case, if the Statutory deposit of Rs.25,000.00 made by the Insurance Company is kept in Fixed Deposit by the Motor Accident Claims Tribunal, what should happen to the Interest accrued thereon and the said Fixed Deposit.

(3.) The brief and undisputed facts that are relevant for disposal of the present case are as under: