Allahabad High Court
Bajaj Allianz General Insurance ... vs Aishpal And 4 Others on 16 May, 2019
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- FIRST APPEAL FROM ORDER No. - 1412 of 2019 Appellant :- Bajaj Allianz General Insurance Co. Ltd. Respondent :- Aishpal And 4 Others Counsel for Appellant :- Rahul Sahai Hon'ble Dr. Kaushal Jayendra Thaker,J.
Admit.
Issue notice to the respondents by speed / registered post.
Steps be taken immediately.
The judgment and decree shall remain stayed if the appellant-Insurance Company deposit the entire award along with interest within 12 weeks from today, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.
Order Date :- 16.5.2019 Mukesh