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Judgment
This interlocutory application has been filed for staying the further proceeding in Execution Case No.48 of 2016, pending in the court of the District Judge?XII, Dhanbad for realisation of the awarded compensation amount of Rs.3,56,000/? along with interest @ 6% per annum from the date of filing of the claim.
Heard. If the appellant/the New India Assurance Company Ltd. deposits Rs.4 lacs, as part payment of the compensation amount by 08.05.2017 in the court below, further proceeding in Execution Case No.48 of 2016, pending in the court of the District Judge?XII, Dhanbad shall remain stayed till further order.
The court below shall disburse the amount so deposited in favour of the respondents/claimants on proper identification on the terms and conditions which the court below deems fit and proper to impose.
I.A. No.1020 of 2017 stands disposed off.
M.A. No.160 of 2016
Learned counsel shall file requisites of notice within a week to be served upon respondent Nos.1 to 4 through ordinary process failing which this appeal shall stand dismissed without further reference to the Bench.