- (1.) Heard learned Counsel for the parties.
(2.) These applications have been filed by the claimants praying therein for giving a direction to release the amount awarded by the learned Motor Accident Claims Tribunal, which have been ordered to be kept in Fixed Deposit under the orders of this Court during the pendency of these appeals.
(3.) It was submitted by the learned Counsel that while deciding the appeals vide judgment dated 10.03.2004 the learned Division Bench had directed that the Insurance Company would deposit the amount of compensation with interest as awarded by the learned Tribunal within one month from the date of receipt of the copy of this judgment with the Registrar (Administration) of this Court.;