Indirabai & Ors. Vs Div.Manager, Uni.Insr.Co.Ltd. & Anr.
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
