V. Ramaswami, J. - (1.) THE interim stay is made absolute. This will be the order in L.P.A. also. The order of the learned Single Judge is set aside and there will be stay of execution of the order against the National Insurance Company pending disposal of the first appeal before the learned Single Judge. However, we direct the first appeal to be posted before the learned Single Judge as per roster on 21.2.1989 for the final disposal. Sd/ - G.R. Majithia, J.;