UNITED INDIA INSURANCE COMPANY Vs. KISHORI LAL SAKLANI

JUDGEMENT

(1.) Heard. The appeal has been filed against the following: (Hindi Matter Omitted ).

(2.) The brief facts of the case are that the complaint of the complainant, Sh. Kishori Lal Saklani was allowed by the learned Forum on 5.7.1994 with the following observations: "opposite parties No.1 and 2 are directed to pay Rs.56,726/- to the complainants together with simple interest @ 15% per annum from 1.11.1991 till the date of actual payment. They shall further pay Rs.500/- as costs to the complainants. This order must be complied with by 31.8.1994. "

(3.) The United India Insurance Co. filed the appeal before the State Commission, Lucknow and the State Commission, Lucknow passed the order: "implementation of the order of the District Forum shall remain stayed till the disposal of the appeal provided within a month from today appellants pay to the complainant/respondent a sum of Rs.500/- awarded as cost and deposit with it in the form of FDR favouring the President of the Forum and valid for three years a sum of Rs.56,726/-. " This means that the appellant was directed to deposit cost of Rs.500/- and the actual amount of Rs.56,726/- and no further. There was absolutely no direction to deposit the interest. The stay order was passed to be operative till the disposal of the appeal.