Cholamandalam Ms General vs Rina Dei And Ors
2021 Latest Caselaw 8483 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MACA No.239 of 2021

            Cholamandalam MS General              ....             Appellant
            Insurance Co. Ltd., Bhubaneswar
                                                              Mr. G.P.Dutta,
                                                                   Advocate

                                       -versus-
            Rina Dei and Ors.                                 Respondents
                                                  ....


                     CORAM:
                     JUSTICE BISWANATH RATH
                                      ORDER

12.08.2021 Order No.

02. 1. Registry is directed to invest the statutory deposit in Fixed Deposit Scheme in any Nationalized Bank for a long period with a rider of renewal from time to time.

(Biswanath Rath) Judge

MACA NO.239 of 2021

03. 1. Issue notice to the respondents on the question of admission along with copy of the appeal memorandum by Registered Post with A.D./Speed Post with A.D., whichever is available, fixing a short returnable date. Requisites for which shall be filed within three working days.

2. For the appeal being entertained on the question of quantum, this Court also directs the Insurance Company to deposit 50% of the awarded amount along with 7% interest in the trial court however without prejudice to the rights and contentions of the parties

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involved in the appeal. Deposit as undertaken be made within six weeks. Upon receipt of such deposit, the same shall be released in favour of the claimants with proper identification also maintaining appropriate proportionate in terms of the direction already contained in the award/judgment involved herein.

3. List this matter after service of notice.

4. L.C.R. be called for in the meantime.

(Biswanath Rath) Judge

U.K.Sahoo