HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- FIRST APPEAL FROM ORDER No. - 1615 of 2012 Petitioner :- Reliance General Insurance Co. Ltd. Respondent :- Smt. Durgawati And Others Petitioner Counsel :- S.K. Mehrotra Hon'ble Rajes Kumar,J.
Hon'ble Virendra Vikram Singh,J.
Admit.
Issue notice to the respondents returnable at an early date.
Meanwhile, the operation of the judgment and decree/ award dated 22.2.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 15, Deoria in M.A.C.P. No. 370 of 2009, Smt. Durgawati Devi and others Vs. Smt. Manjoo Singh and another, shall remain stayed provided the appellant deposits the entire amount of award within four weeks. The amount deposited shall be kept in a Nationalized bank yielding maximum interest. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within two weeks.
Order Date :- 24.4.2012 OP