N.I.A. COMPANY LTD. Vs. RAMESHWARI DEVI

JUDGEMENT

(1.) The matter comes upon an application (Inward No. 01/2019) preferred by the respondents-claimants seeking a direction for depositing the amount lying in the current account of the Motor Accident Claims Tribunal, Sujangarh, District Churu in the FDR to be prepared in the name of the Motor Accident Claims Tribunal, Sujangarh, District Churu.

(2.) It is noticed that against the award dtd. 22/9/2011 passed by the Motor Accident Claims Tribunal, Sujangarh, District Churu, the present appeal was preferred before this Court. This Court vide Order dtd. 25/1/2012 directed the appellant to deposit 50% of the total awarded amount while staying the execution of the award qua remaining 50% amount. In pursuance to the directions issued by this Court, a sum of Rs.5,90,000.00 was paid to the respondents-claimants and the remaining amount of Rs.8,86,801.00 is still lying in the current account of the learned tribunal since 16/2/2012 and the same has not been disbursed to the respondents-claimants in view of pendency of the present appeal. The respondents-claimants, therefore, pray that the amount which is lying in the current account of the M.A.C.T. Sujangarh should be deposited by way of preparing the FDR in the name of M.A.C.T. Sujangarh, District Churu.

(3.) The prayer made by the respondents-claimants is not opposed by the appellant.