LexGEN. MANAGER, M/S. HUTTI GOLD MINES CO. versus SHIVAPPA (D) THR. HIS LRS. AND ORS.
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A GEN. MANAGER, MIS. HUTII GOLD MINES CO. v. SHIVAPPA (D) THR. HIS LRS. AND ORS. FEBRUARY 19, 2007 B [DR. AR. LAKSHMANAN AND AL TAMAS KABIR, JJ.] Land Acquisition: \ Execution of award passed in Land Acquisition proceedings-Stay by • c High Court subject to appellant depositing 50% of enhanced compensation amount alongwith proportionate amounts towards solatium, additional market value and the interest thereon and claimants given liberty to withdraw the same-Challenge to-Held: Order of High Court needs modification-On deposit of 50% of the enhanced amounts, claimants permitted to withdraw D 25% without furnishing security-Remaining 25% to be kepi in fixed deposit 0of Nationalized Bank. The High Court while admitting appeals stayed the operation and execution of the award passed in Land Acquisition proceedings subject to the ' appellant depositing 50% of the enhanced compensation amount alongwith E the proportionate amounts towards solatium, additional market value and the interest thereon with the Reference Court and on such deposit being made, granted liberty to Respondent-claimants to withdraw the same. Hence the present appeal challenging_ the said direction of High Court. Disposing of the appeal, the Court F HELD: The order of the High Court ordering deposit of 50% of the enhanced amount with liberty to withdraw needs modification. The appellant is directed to deposit 50% of the enhanced amount along with the proportionate amounts towards solatium, additional market value and the G interest thereon with the Reference Court. On ~uch deposit, all the claimants are entitled to withdraw 25% of the enhanced amount without f~rnishing any security. The Reference Court shall open a separate account in respect of all the claimants and keep 25% of the remaining amount in fixed deposit in a .. Nationalised Bank and await further orders from the High Court in the pending appeal. [Para 5) [806-A, B, CJ H 804 GEN. MANAGER. ~VS. HUTTI GOLD MINES CO.>. SHIVAPPA (DI THR. HIS LRS. [LAKSl1't4NAN, J.] 805 CIVIL APPELLATE JURISDICTION : Civil Appeal No. 840 of 2007. A From the interims Order dated 11.1.2007 of the High Court of Court of Kamataka at Bangalore in M.F.A. No. 3707/2006. Gopal Subramaniam, Mukul Rohtagi, Lalit Mohini Bhat, Anitha Shenoy and Naveen R. Nath for the Appellants. B Dhruv Mehta, Harshvardhan Jha and Yashraj Singh Deora for the Respondents. The Judgm<!nt of the Court was delivered by DR. AR. 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 dt.11.01.2007 while admitting the appeals has passed the following interim order:- c D "This Court doth Order that pending admission of the above E 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 of2001 dated 19.12.2006 and LAC Nos.22,23, 13,24,17,26,18,27, 19, 14,28,20,29, 15m 30 of 200 I dated 03.01.2006 on the file of the Addi.Civil Judge (Sr.On.) Raichur is hereby stayed subject to the appellant depositing 50% of the enhanced F 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.". 4. Aggrieved against the direction to deposit 50% of the enhanced G amount along with the proportionate amounts towards solatium, additional market value and the interest thereon, the appellant through its General _, Manager preferred the above Civil Appeal arising out ofSLP(C) No.2471/2007. 5. We have perused the grounds of appeal and also heard the arguments advanced by learned ASIJ for the appellant and learned counsel for the H 806 SUPREME COURT REPORTS .[2007] 2 S.C.R. A respondents. Since the appeal is pending before the High Court, we are not expressing any opinion on the merits of the rival claims. However, in our opinion, the order of the High Court ordering deposit of 50% of the enhanced amount with liberty to withdraw needs modification. We, therefore, direct the appellant herein to deposit 50% of the enhanced amount along with
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