New India Assurance Company Limited vs Suman Devi And Others

Sanjay Kumar Dwivedi, J

This appeal is appeal is barred by limitation of 154 days and for condoning the said delay an I.A. No.1187 of 2025 has been filed.

Mr. G.C.Jha, learned counsel for the appellant submits that the quantum has not been properly calculated by the learned Tribunal and income tax of the deceased employee has been taken into consideration after superannuation and the deceased was an employee of M/s B.C.C.L, West Bokaro.

In view of above and considering that the hardship is there to his family, and nothing has been paid to the claimants and the contention is made of calculation and in view of that the appellant herein is directed to deposit the entire awarded amount along with the interest before the learned Tribunal within three weeks.

Out of the above deposited amount, the learned Tribunal will disburse Rs.20 lacs in favour of the claimants on proper verification and so far as the rest of the amount is concerned that will be kept intact which will be subject to the result of this appeal.

Issue notice upon the respondent nos.1 to 5 by ordinary process in the main appeal as well as in the I.A meant for condonation of delay for which requisites etc must be filed within a week.

The respondents are at liberty to file a proper petition for modification of this order.