SHIVA KIRTI SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) Although this petition is labelled as a contempt petition arising out of Civil Appeal No.8543 of 2009, by order dated 26 th September, 2016, the contempt proceedings were closed and the petition is now being treated only as a limited review petition for answering a short but significant question as to from what date, the interest needs to be calculated and paid by the LIC to the petitioners in terms of final order dated 10 th December, 2015 in Civil Appeal No.8543 of 2009. The last but one paragraph of the Order dated 10th December, 2015 is relevant for appreciating the issue relating to interest indicated above. That paragraph runs as follows :- "It is further clarified that in view of the disposal of this Appeal, in the circumstances mentioned above, the Appellant will be liable to pay interest at the prevailing Bank rate (without penal interest) as per Section 8 sub-section (5) of the Insurance Regulatory and Development Authority (Protection of Policy Holder Interest) Regulations, 2002. The disposal of this Appeal is without prejudice to other Appeals in which arguments have been closed."
(3.) It will also be apposite to extract the Order passed in this case on 26 th September, 2016 which is as follows :- "On hearing the parties, we find that the order passed by this Court on 10th December, 2015 in C.A.No.8543 of 2009 has been substantially or may be fully complied with except that a dispute has arisen with regard to interpretation of observations made at the end of that Order relating to payment of interest at the prevailing bank rate. The dispute requires an answer as to the 'the date' from which the interest should be calculated. In our considered opinion, this dispute raises questions of equity between the parties to be adjusted on account of earlier orders passed in C.A.No.8543 of 2009 and the language used in the Order dated 10th December, 2015. It will be appropriate to consider the issue not under Contempt Jurisdiction but in Review Jurisdiction. Therefore, the contempt proceedings are closed. For that purpose, we direct that this Contempt Petition shall now be treated as limited Review Petition and may be listed in Court on 18th October, 2016 i.e. on a non-misc. day. It is further recorded that the petitioners may accept whatever amount Life Insurance Corporation (LIC) is ready to pay as interest without prejudice to their claims which may be determined by way of Review. It goes without saying that the petitioners will be entitled to pursue their remedy by approaching LIC with further particulars/materials in respect of the cases which are still pending for settlement." ;