JAGANNATHA SWAMY VARU Vs. V VENUGOPALANAIDU

JUDGEMENT

(1.) From the letter addressed by the learned Subordinate Judge, we find mat the amounts involved are very considerable, and that the interest amount lying in deposit in the Court itself is about Rs. 32,00,000/-. In the circumstances, we modify our order dated 3-7-1995 in C.M. A. Nos. 562 and 818 of 1991 and Writ Petition No. 8460 of 1991 in so far as drawal of interest by the 1st respondent deity represented by its Executive Officer is concerned as follows: Instead of permitting the 1st respondent to withdraw the interest on the amount invested in fixed deposits as directed earlier, we now direct that the 1st respondent represented by its Executive Officer shall be permitted to withdraw only Rs. 25,000/- P.M. from out of the interest amounts and balance interest amounts accrued till now and accruing hereafter shall be reinvested in fixed deposits preferably in advantageous recurring deposits, without any loss of interest and without losing time. This shall continue until the final disposal of L.A.O.P.NO. 39 of 1990 and any appeal against the final orders thereon.

(2.) Our order dated 3-7-1995 (reported in 1996 (2) ALT 561) shall stand modified accordingly.

(3.) We record our appreciation of the learned Subordinate Judge in bringing to our notice the facts relating to the amounts involved in the matter.