1

 IN THE SUPREME COURT OF INDIA              CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NO.4745 OF 2009           (Arising out of SLP(C)No.12849 of 2006)        

ORIENTAL INSURANCE CO. LTD.                     .....APPELLANT(S)

VERSUS

LAL KAUR & ORS.                                 ....RESPONDENT(S)

WITH

CIVIL APPEAL NO.4746 OF 2009              (Arising out of SLP(C)No.13140 of 2006)        

           O  R  D  E  R

Leave granted. These appeals are directed against interim orders dt.26.05.2006 in F.A.F.O.No.1510  

of 2006 and dt.25.05.2006 in F.A.F.O.No.1477 of 2006 by which a Division Bench of the  

High Court of Judicature at Allahabad had passed the following order :-

C.A.No.4745/2009 @ SLP(C)No.12849/2006  

“Until further orders of this Court, the impugned recovery proceedings against the  appellant shall remain stayed, provided, the appellant deposits entire awarded amount with  the Tribunal within two months from today, out of which an amount of Rs.1,50,000/- shall  be withdrawn by the claimant respondents  within 3 months and the remaining amount  shall be deposited by the Tribunal in any Nationalized Bank in an interest bearing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.”

C.A.No.4746/2009 @ SLP(C)No.13140/2006  

“Issue notice.

Rs.25000/- deposited in this court shall be remitted by the office to the concerned  Tribunal.   The execution of the award shall  remain stayed for a period of two months,  provided  the  appellant  deposits  the  entire  sum so  awarded  under  the  award  with  the  concerned  Tribunal.   The  claimant/respondent  No.1  shall  be  entitled  to  withdraw  Rs.75000/-  without  furnishing  any  security  and  the  remaining  amount  after  furnishing  security to the satisfaction of the concerned Tribunal.”

Having  heard  the  learned  counsel  for  the  parties  and  considered  the  impugned

2

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 security for the entire amount to the  

satisfaction of the claim Tribunal.   

With the above modification, the appeals are disposed of.  There will be no order as  

to costs.

             .............................J.                         ( TARUN CHATTERJEE )

             .............................J.                         ( R.M.LODHA )

NEW DELHI; JULY 20, 2009.