IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2450 of 2010

[Arising out of SLP(C) No.6868 of 2007]

Cholamandalam MS General Insurance Co. Ltd. ....Appellant Versus

Radhamani & Ors. ...Respondents

O R D E R

Leave  granted.  Notice  was  issued  limited  to  the  question as to why the respondents 1 to 5 shall not be  asked to furnish security (for the amount directed to be  released to them.

2. Learned counsel for the respondents 1 to 5 stated  that they had no objection for modification of the order of  the High Court. They submitted that they may be permitted  to withdraw the amount as per the interim order of the High  Court,  only  after  furnishing  security.  He  made  this  submission to avoid any delay.  

3. In view of the said submission, we allow this appeal  and modify the condition imposed by the High Court, while  

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granting  interim  stay,  as  follows:  The  claimants  (respondents 1 to 5 herein) shall be permitted to withdraw  the  amount  (which  the  High  Court  has  permitted  them  to  withdraw without security) only on furnishing security to  the  satisfaction  of  the  Tribunal.  The  remaining  amount  deposited by the insurer shall be kept in a fixed deposit  until the disposal of the appeal. We request the High Court  to dispose of the pending appeal expeditiously.  

   ........................J.       (R.V. RAVEENDRAN)

........................J.       (H. L. Dattu)

New Delhi.         ......................J. March 12, 2010.              (K.S. RADHAKRISHNAN)

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