IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 498-499 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.16011-16012 OF 2008)  

INDIRABAI & ORS. ... APPELLANT(S)

VERSUS

DIV.MANAGER, UNI.INSR.CO.LTD. & ANR. ... RESPONDENT(S)

O R D E R

Leave granted.

We have heard learned counsel for the parties.

In  the  peculiar  facts  and  circumstances  of  these  

cases,  we  direct  the  United  Insurance  Co.  Ltd.  to  pay  the  

awarded amount together with interest to the appellants within  

two months from today.  The Insurance Company is at liberty to  

take appropriate steps in accordance with law. The impugned  

order, is accordingly, set aside and the appeals are disposed  

of.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 12TH JANUARY, 2011