NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APEPAL NO. 4189 OF 2001

M/s. Karnataka Patrika (P) Ltd.       …Appellants  

VERSUS

Syndicate Bank & Ors.            …Respondents

O R D E R

1. Heard the learned counsel for the parties.   

2. By an order dated 5th of April, 2004, this Court

passed the following order :-

“Subject  to  the  petitioner’s  depositing  the amount of Rs. 2,50,000/- (rupees two lakhs fifty thousands only) within a period of four weeks, there will be stay of the execution of the  decree  as  far  as  the  petitioner  is concerned.  The deposit is to be made with the Registry of this Court.  If such deposit is made, the Registry shall invest the same in a short term fixed deposit in a nationalized bank  and  keep  the  same  renewed  till further  orders of  this Court.   In default of payment, the prayer for  interim relief  will stand dismissed.”  

1

3. It is not now in dispute that the aforesaid amount

of Rs. 2,50,000/-, as directed by this Court by its order

dated 5th of April, 2004, has already been deposited and

the same has already been invested by the Registry of

this  Court  in  a  fixed  deposit  in  a  nationalized  bank.

The  learned  counsel  appearing  25/08/2008for  the

Syndicate  Bank,  decreeholder/respondent  submitted

on instructions that the appeal can be disposed of with

a direction that the entire decreetal amount shall stand

satisfied  if  the  aforesaid  sum  of  Rs.  2,50,000/-

deposited  by  the  appellant  with  the  Registry  of  this

Court  is  allowed  to  be  withdrawn  by  the  Bank  with

interest  accrued  thereon.   We  appreciate  the  stand

taken by the respondents-Syndicate Bank.  Accordingly,

by consent, we dispose of the appeal on the following

terms :-

(i) The  appeal  shall  stand allowed  in  part  and

the  decree  of  the  trial  Court  shall  stand

modified  to  the  extent  that  the  said  decree

2

shall  stand  satisfied  for  a  sum  of  Rs.

2,50,000/- with interest accrued thereon.

(ii) The respondent Bank is entitled to withdraw

the  aforesaid  amount  deposited  in  the

Registry  of  this  Court  with  interest  accrued

thereon.   The  Registry  of  this  Court  shall

hand over the aforesaid amount with accrued

interest to the respondent within eight weeks

from the date of passing of this Order.     

4. With these directions, this appeal is disposed of on

consent.  There will be no order as to costs.   

            ………….… ………..J.

  [Tarun Chatterjee]

New Delhi;   .……….……………J. August 19, 2008.       [Aftab Alam]

3