Delhi High Court
Reliance General Insurance Co. ... vs Smt. Jagroshni & Ors. on 8 December, 2016
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 08th December, 2016
+ MAC.APP. 928/2013
RELIANCE GENERAL INSURANCE CO. LTD. ..... Appellant
Through: Ms. Suman Bagga, Mr.Pankaj
Gupta, Advs.
Versus
SMT. JAGROSHNI & ORS. ..... Respondents
Through: Mr. Anshuman Bal, Adv. for
respondents no.1 to 5. along with
respondent no.1 in person.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
JUDGMENT (ORAL)
1. Respondent no.1 is present in Court along with her counsel and
she submits that her elder daughter respondent no.2 is a divorcee and
staying with her along with her minor child. She further submits that
both her sons, namely, respondents' no.3 and 5 are married. She
further submits that respondent no.5 is staying with her. She further
submits that respondent no.4 is also married and living with her
husband.
2. The appellant has deposited the entire award amount with the
Registrar General of this Court out of which 60% amount has already
been released and the balance 40% is lying with the Registrar General
in fixed deposit.
3. The Registrar General is directed to disburse the balance award
amount by instructing UCO Bank, Delhi High Court Branch to keep
Rs.20,50,000/- in fixed deposit in the following manner:
Sr. Duration Resp. 1 Resp. 2 Resp. 3 Resp. 4 Resp. 5
No. of FDR Widow Divorcee Son Daughter Son
FDR amount daughter FDR FDR
(Rs.) FDR amount amount FDR amount amount
(Rs.) (Rs.) (Rs.) (Rs.)
1. 1 yr 85,000/- 60,000/- 40,000/- 40,000/- 40,000/-
2. 2 yrs 85,000/- 60,000/- 40,000/- 40,000/- 40,000/-
3. 3 yrs 85,000/- 60,000/- 40,000/- 40,000/- 40,000/-
4. 4 yrs 85,000/- 60,000/- 40,000/- 40,000/- 40,000/-
5. 5 yrs 85,000/- 60,000/- 40,000/- 40,000/- 40,000/-
6. 6 yrs 85,000/- 60,000/- - - -
7. 7 yrs 85,000/- 60,000/- - - -
8. 8 yrs 85,000/- 60,000/- - - -
9. 9 yrs 85,000/- 60,000/- - - -
10. 10 yrs 85,000/- 60,000/- - - -
TOTAL 8,50,000/- 6,00,000/- 2,00,000/- 2,00,000/- 2,00,000/-
GRAND TOTAL 20,50,000/-
4. UCO Bank shall release the balance amount, after issuing FDRs
for Rs.20,50,000/- to respondents No.1 to 5 in equal shares by
transferring the same to their individual savings bank accounts in
UCO Bank, Delhi High Court Branch.
5. The monthly interest on all the FDRs shall be paid to
respondents No.1 to 5 by transferring the said amount to their
individual savings bank accounts.
6. At the time of maturity, the fixed deposit amount shall be
automatically credited in the individual savings bank accounts of the
claimants/beneficiaries.
7. Respondents no.1 to 5 shall open a savings bank account near
the place of their residence and intimate the particulars of their savings
bank account to UCO Bank, Delhi High Court Branch whereupon
UCO Bank, Delhi High Court Branch shall transfer the monthly
interest and the maturity amount of the FDRs to them by transferring
the same to their savings bank accounts near the place of their
residence
8. All the original FDRs shall be retained by UCO Bank, Delhi
High Court Branch. However, the photocopies of the same shall be
provided to the claimants/beneficiaries.
9. No cheque book or debit card be issued to the
claimants/respondents without permission of this Court.
10. No loan or advance or pre-mature discharge shall be permitted
without the permission of this Court.
11. UCO Bank, Delhi High Court Branch shall ensure that the
savings bank accounts of respondents are individual accounts and not
joint accounts.
12. Respondents are at liberty to approach this Court for release of
further amount in case of any financial exigency.
13. Copy of this judgment be given dasti to counsel for the parties.
DECEMBER 08, 2016 J.R. MIDHA, J.
dk
