Delhi High Court
Anju Nair vs National Insurance Co. Ltd. & Ors. on 25 March, 2010
Author: J.R. Midha
13
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP.No.429/2009
Date of Decision: 25th March, 2010
%
ANJU NAIR ..... Appellant
Through : Mr. Rahul Sharma and
Mr. Jyoti Dutt Sharma, Advs.
versus
NATIONAL INSURANCE CO. LTD. & ORS. ... Respondents
Through : Mr. Amit Kumar Pandey,
Adv. for R-1.
Mr. Arun Srivastava and
Ms. Anupama, Advs. for R-5
and 6 along with respondent
No.6.
CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA
1. Whether Reporters of Local papers may YES
be allowed to see the Judgment?
2. To be referred to the Reporter or not? YES
3. Whether the judgment should be YES
reported in the Digest?
JUDGMENT (Oral)
CM No.12603/2009
1. For the reasons stated in the application, the delay in
filing of this appeal is condoned,
2. CM stands disposed of.
MAC.APP. 429/2009
1. The appellant has challenged the award of the learned
Tribunal whereby compensation of Rs.17,82,208/- has been
awarded to the appellant and respondents No.5 and 6.
2. The appellant is the widow of the deceased and
respondents No.5 and 6 are the parents of the deceased.
The Claims Tribunal has awarded 1/3rd to the appellant, 1/3rd
to respondent No.5 and 1/3rd to respondent No.6.
3. The only ground urged by learned counsel for the
appellant at the time of hearing of this appeal is that the
appellant should have been awarded 60% of the award
amount and the remaining 40% should have been awarded
to respondents No.5 and 6.
4. The appellant and respondent No.6 are present in the
Court and they have agreed that the share of the appellant
may be enhanced to 50% and the shares of respondents
No.5 and 6 be reduced to 50%.
5. With the consent of the parties, the appeal is partially
allowed and the share of the appellant and respondents No.5
and 6 are fixed as under:-
(i) Share of the appellant : 50% of the
award amount.
(ii) Share of respondents : 50% of the
award No.5 & 6 amount.
6. Respondent No.1 has deposited the entire award
amount with the Claims Tribunal by means of three cheques
on 5th November, 2009. There is deficiency in the amount
deposited by respondent No.1.
7. In view of the modification of the shares of the parties,
the Claims Tribunal is directed to return the said cheques to
respondent No.1 within one week. Respondent No.1 is
directed to deposit fresh cheque in respect of the entire
award amount along with interest up to 31st December, 2009
with UCO Bank A/c Anju Nair, Delhi High Court Branch
through Mr. M.M. Tandon, Member-Retail Team, UCO Bank
Zonal, Parliament Street, New Delhi (Mobile No.
09310356400) within 30 days.
8. Upon the aforesaid amount being deposited, UCO Bank
is directed to release 10% of the share of the appellant (50%
of the entire award) to the appellant and 10% of the share of
respondents No.5 and 6 (50% of the entire award amount) to
respondents No.5 and 6 by transferring the same to their
respective Saving Bank Account.
9. The remaining share of the appellant (90% of 50% of
the award amount) be kept in fixed deposit in the name of
the appellant in the following manner:-
(i) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
one year.
(ii) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
two years.
(iii) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
three years.
(iv) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
four years.
(v) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
five years.
(vi) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
six years.
(vii) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
seven years.
(viii) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
eight years.
(ix) Fixed deposit of 10% of the share of the appellant
(10% of 50% of the award amount) for a period of
nine years.
10. With respect to the shares of respondents No.5 and 6,
their remaining share (90% of 50% of the award amount) be
kept in fixed deposit in the joint names of respondents No.5
and 6 in the following manner:-
(i) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of six months.
(ii) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of one year.
(iii) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of one and half years.
(iv) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of two years.
(v) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of two and half years.
(vi) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of three years.
(vii) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of three and half years.
(viii) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of four years.
(ix) Fixed deposit of 10% of the share of respondents
No.5 and 6 (10% of 50% of the award amount) for
a period of four and half years.
11. The interest on the aforesaid fixed deposits of the
appellant shall be paid monthly by automatic credit of
interest in Savings Bank Account of respondent No.5.
12. Respondents No.5 and 6 are permanent residents of
Kerala, Ernakulam and they have their bank account in UCO
Bank, Main Branch, Ernakulam. The UCO Bank is directed to
transfer the interest on the fixed deposits of respondents
No.5 and 6 monthly by automatic credit of interest in the
Savings Bank Account No.04310110001998 of respondent
No.5 with UCO Bank, Main Branch at Ernakulam.
13. Withdrawal from the aforesaid account shall be
permitted to the appellant and respondents No.5 and 6 after
due verification and the Bank shall issue photo Identity Card
to the appellant and respondents No.5 and 6 to facilitate
identity.
14. The Bank shall issue Fixed Deposit Pass Book instead of
the FDRs to the appellant and respondents No.5 and 6 and
the maturity amount of the FDRs be automatically credited to
the Saving Bank Account of the beneficiary at the end of the
FDR.
15. No loan, advance or withdrawal shall be allowed on the
said fixed deposit receipts without the permission of this
Court.
16. Half yearly statement of account be filed by the Bank in
this Court.
17. On the request of the appellant and respondents No.5
and 6, the Bank shall transfer the Savings Account to any
other branch according to the convenience of the appellant
and respondents No.5 and 6.
18. The appellant and respondents No.5 and 6 shall furnish
all the relevant documents for opening of the Saving Bank
Account and Fixed Deposit Account to Mr. M.M. Tandon,
Member-Retail Team, UCO Bank Zonal, Parliament Street,
New Delhi.
19. List for reporting compliance on 12th May, 2010.
20. Copy of the order be given dasti to counsel for both the
parties under the signatures of the Court Master.
21. Copy of this order be also sent to Mr. M.M. Tandon,
Member-Retail Team, UCO Bank Zonal, Parliament Street,
New Delhi (Mobile No. 09310356400) through the UCO Bank,
High Court Branch under the signature of Court Master.
J.R. MIDHA, J
MARCH 25, 2010
aj
