NON REPORTABLE

                              IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6621 OF 2008 (Arising out of SLP© No.6919 of 2006)

The Oriental Insurance Company Ltd.           .. Appellant

Versus

Kajal & Ors. .. Respondents            (With C.A.No.6622/2008 @ SLP© No.7653/2006 and

C.A.No.6623/2008 @ SLP©No.7654/2006)

O R D E R

1. Leave granted.

2. These appeals are directed against interim orders

dated 16th of February, 2006 in FAFO Nos.397 of

2006 and 396 of 2006 and dated 25th of January,

2006 in FAFO No.178 of 2006 by which a Division

Bench  of  the  High  Court  of  Judicature  at

Allahabad had passed the following order :-

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C.A.No.6621/2008 @ S.L.P.©No.6919/2006 & C.A.No.6622/2008 @ S.L.P. © No.7653 of 2006 –

“The  entire  amount  awarded  by  the  claim tribunal be deposited with the claim tribunal within two months and the same may be withdrawn by the claimant  respondents.  The  statutory  deposit  made before  this court  be  remitted  to  the  claim  tribunal within a period of three weeks and the same may be taken into account.”

C.A.No.6623/2008 @ S.L.P.©No.7654 of 2006 -

“Until  further  orders  of  this court,  execution shall  remain  stayed,  provided  the  appellant deposits entire awarded amount with the tribunal within  three  months from today, out of  which an amount  of  Rs.1,50,000/  shall  be  given  to  the claimant respondents without any security and the balance  amount  be  deposited  by  the Tribunal  in any  Nationalised  Bank  in  an  interest  bearing account.

The statutory deposit made before this court be remitted to the Tribunal within three weeks from today,  which  shall  be  adjusted  towards  the deposit to be made by the appellant.”

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3.Having  heard  the  learned  counsel  for  the  parties  and

considered the impugned orders, we are of the view that

the impugned orders may be modified only to the extent

that the claimant respondents would only be entitled to

withdraw the amount awarded by the claim tribunal if the

claimant  respondents  furnish  a  security  for  the  entire

amount to the satisfaction of the claim tribunal.

4.With the above modifications, the appeals are disposed of.

There will be no order as to costs.

                         ………………………J.

   [Tarun Chatterjee]

New Delhi;                         ……………… ………J.  November 11, 2008.     [Aftab Alam]

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