CHOLAMANDALAM MS GEN INSURANCE CO LTD Vs. RAMPAL

JUDGEMENT

(1.) The matter comes up on an application filed by the appellant for vacating the interim stay order dtd. 10/7/2018 passed by this Court.

(2.) Learned counsel for the claimant submitted that on 10/7/2018, this Court has stayed the execution of the award subject to depositing the entire amount of compensation by the appellant with the Tribunal.

(3.) Learned counsel submitted that the Tribunal by award dtd. 24/3/2018 has granted total award of Rs.8,73,000.00 along with interest @9% per annum.