- (1.) Leave granted.
(2.) After hearing counsel on both sides we are satisfied that this is a case where justice requires that during the pendency of the appeal which has been preferred by the State in the High Court, the respondent-widow should get at least some fruit of the decree which she has earned. We, therefore, set aside the impugned order and direct that the decretal amount will be deposited by the appellant with the Registrar of the Original Side of the High Court within six weeks from today. The respondent will be at liberty to withdraw 50 percent of that amount unconditionally without furnishing any security and as I regards the balance she will be at liberty to withdraw the same after furnishing security to the satisfaction of the Registrar. In case the respondent is unable to furnish security within two months from the date of deposit of the amount, that balance of 50 percent will be invested in a short-term deposit in any Nationalised Bank.
(3.) Appeal is disposed of accordingly.;