HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL FROM ORDER No. - 652 of 2011 Petitioner :- Reliance General Insurance Company Ltd. Respondent :- Smt. Anjum & Others Petitioner Counsel :- Siddharth Jaiswal Hon'ble Yatindra Singh,J.
Hon'ble Yogesh Chandra Gupta,J.
Admit.
Issue notice to the respondents who are not represented by the counsel.
Until further orders of the Court, the operation of impugned decree/award dated 15.12.2010, passed by MACT/Additional District Judge, Court No.4, Mathura in M.A.C.P. No.513 of 2009 shall remain stayed provided the appellant deposits 3/4th of the amount awarded by the impugned order within two months from today. The amount deposited here may be remitted to Court below for adjustment.
The Court below will invest the amount in any Nationalised Bank and permit the claimants (award holders) to withdraw the amount without any security in the same proportion as has been directed by the impugned award. The fixed deposit may be renewed from time to time.
Order Date :- 18.4.2011 NS