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IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 4580    OF 2011

(Arising out of SLP(C) No.17065/2009)

  UNITED INDIA INSURANCE CO. LTD.             Appellant(s)

                VERSUS

  MANJEET KAUR & ORS.                          Respondent(s)  WITH

CIVIL APPEAL NO. 4581    OF 2011

(Arising out of SLP(C) No.18068/2009)

O R D E R

1. Leave granted.

2. In  pursuance  to  the  directions  passed  by  this  

Court on 21.4.2011, the appellant United India Insurance  

Co.  Ltd.  has  already  deposited  the  amount  of  

Rs.1,17,907/-  and  Rs.93,147/-  in  these  appeals  

respectively. The respondents-claimants  are permitted to  

withdraw the said amounts.   

3. Sudesh  Kumar  -  the  owner  of  the  vehicle  in  

question  (who  is  Respondent  No.5  and  Respondent  No.3  

respectively in these appeals) is present in Court. He  

was  directed  to  deposit  1/3rd of  the  amount  of  

compensation  as  awarded  by  the  Motor  Accident  Claims

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Tribunal.  Learned counsel appearing for Sudesh Kumar  

prays for some time to deposit the said amount. We direct  

that the 1/3rd of the award, amounting to  Rs.3,61,801/-  

be deposited by Sudesh Kumar in two equal installments,  

the  first  installment  be  deposited  on  or  before  30th  

June, 2011 and the second installment be deposited on or  

before 31st July, 2011. In case of default, the amount  

shall carry interest at the rate of 18% per annum.    

4. The  respondents–claimants  are  also  permitted  to  

withdraw the amount to be deposited by Sudesh Kumar.  

5. The Registry is directed to release the amounts to  

the claimants after proper verification, as expeditiously  

as  possible.  With  these  observations  and  directions,  

these appeals are disposed of.  

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

.....................J (V.S. SIRPURKAR)

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

New Delhi; May 11, 2011.