NATIONAL INSURANCE COMPANY LTD. Vs. VINOD KUMAR

JUDGEMENT

(1.) Heard Ms. Pooja Arora, learned counsel holding brief of Sri S. C. Gulati on behalf of the appellant-New India Insurance Company Ltd. None has put in appearance on behalf of the respondents, accodingly, the appeal has been heard in their absence.

(2.) At the very outset, it may be submitted that the F. A. F. O. No. 336 of 2001 was preferred by National Insurance Company Ltd. against the order dated 17. 04. 2001 whereby the Motor Accident Claims Tribunal in C. P. No. 324 of 1997 had ordered for the grant of an interim compensation for a sum of Rs. 50,000/-. Against the aforesaid order of grant of interim compensation, the said appeal was preferred.

(3.) This Court by means of the order dated 23.7.2001 while entertaining the aforesaid appeal had directed the appellants to deposit a sum of Rs. 25,000/- subject to which the execution of the said order dated 17.4.2001 shall remain stayed.