ORIENTAL INSURANCE COMPANY LTD Vs. SUSHILABAI

JUDGEMENT

(1.) HEARD Counsel. This writ petition is filed by the Insurance Company being aggrieved by the order dated 24th June, 2003 passed by Second Additional District Judge, Gwalior in Execution case No. 50/94 x 96 whereby the executing Court has directed the Insurance Company to deposit a sum of Rs. 73,505/ - as an additional amount towards execution of award.

(2.) FACTS of the case, briefly stated, are that in claim case No. 50/94 the Claims Tribunal has passed an award dated 3rd July, 1995 in favour of the claimants for payment of a sum of Rs. 1,30,200/ - alongwith interest at the rate of 12% p.a., after adjusting an amount of Rs. 15,000/ - deposited by the Insurance Company towards interim award.

(3.) AFTER service of this execution, the Insurance Company had deposited a sum of Rs. 12,418/ - on 9th March, 2004. The Insurance Company has given the details of the amount deposited by it by calculating the interest on 22nd July, 2003.