UNITED INDIA INSURANCE COMPANY LIMITED Vs. JULEKHA BIBI

JUDGEMENT

(1.) THIS interlocutory application has been filed on behalf of the claimants requesting for payment of the amount as per the award and for payment of Rs.20,000/ - in the same proportion as per the award.

(2.) MR . H.K. Singh, learned counsel appearing for the United India Insurance Company Limited (for short "the Insurance Company") submits that the Insurance Company had already deposited Rs.2,32,450/ - including the cost of Rs.20,000/ - in the Lok Adalat on 15.7.2005 by a cheque in view of the order passed by this Court and, therefore, the Insurance Company IS not at all at fault and is not liable to pay any further interest.

(3.) IN the circumstances. the Insurance Company is directed to pay the award amount with interest thereon calculated upto 31st December, 2007 in the same proportion, as per the award, in the ensuing Lok Adalat scheduled to be held in the premises of the High Court on 19th January, 2008, by way of three separate cheques, as per the award. The cost of Rs.20,000/will be apportioned in three equal sum and will also be paid alongwith the awarded amounts. The calculation of the payments will also be supplied alongwith the cheques in the Lok Adalat. It is made clear that if this order or any part thereof is not complied with, the Insurance Company will be liable not only to pay the interest as per the award till the date of payment but will also liable to pay a further sum of Rs.20,000/ -as cost.