- (1.) Leave granted.
(2.) Against an award in the motor vehicle accident case the appellants herein preferred an appeal before the High Court. The High Court while granting interim order directed the appellants to deposit a sum of Rs. 9,00,000/- (rupees nine lacs only) with proportionate interest and costs within a period of ten weeks. It is against this order the appellants have preferred this appeal. While issuing notice this Court directed the appellants to deposit a sum of Rs. 5.50 lacs. Learned counsel, appearing for the appellants, states that the amount, as directed by the Court, has already been deposited.
(3.) In view of the fact that appeal filed by the appellants is yet to be heard on merits, we modify the order of the High Court to the extent it directed to deposit a sum of Rs. 9 lacs and direct the appellants to deposit only Rs. 5.50 lacs at present. The respondent-claimant would be at liberty to withdraw the said amount without furnishing any security. The High Court is requested to decide the appeal expeditiously. The appeal is allowed. There shall be no order as to costs. Appeal allowed.;