Dr. A. R. LAKSHMANAN, J. - (1.) Heard Mr. Gopal Subramaniam, learned ASG appearing on behalf of the appellant and Mr. Dhruv Mehta, learned counsel appearing on behalf of the respondent-claimants.
(2.) Leave granted.
(3.) This appeal is directed against the order passed by the High Court of Karnataka in M.F.A.No.3707/2006 and other connected matters. The High Court of Karnataka by order dD/-11.01.2007 while admitting the appeals has passed the following interim order:- This Court doth Order that pending admission of the above appeal the operation and execution of the impugned award in LAC Nos. 1, 2, 31. 3, 4, 32, 5, 6, 7, 33, 34, 8, 35, 37, 9, 10 of 2001, dated 19.12.2006 and LAC Nos.22, 23, 13, 24, 17, 26, 18, 27, 19, 14, 28, 20, 29, 15, 30 of 2001, dated 03.01.2006 on the file of the Addl.Civil Judge (Sr.Dn.) Raichur is hereby stayed subject to the appellant depositing 50% of the enhanced amounts along with the proportionate amounts towards solatium, additional market value and the interest thereon within four weeks from today i.e. 11.01.2007 with the reference Court. On such deposit being made, it is open to the claimants to draw the same." ;