National Insurance Comp. Ltd. ... vs Kamlesh Srivastava And Ors.
2011 Latest Caselaw 2456 ALL

Citation : 2011 Latest Caselaw 2456 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

National Insurance Comp. Ltd. ... vs Kamlesh Srivastava And Ors. on 4 July, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- FIRST APPEAL FROM ORDER No. - 599 of 2011
 

 
Petitioner :- National Insurance Comp. Ltd. Lko.Through Its R.M.
 
Respondent :- Kamlesh Srivastava And Ors.
 
Petitioner Counsel :- Ashish Kumar Srivastava
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Admit.

Issue notice.

The operation of the impugned award shall remain suspended subject to condition that the appellant deposits entire amount of compensation before the Tribunal inclusive of the amount deposited if any, and out of which, an amount of Rs.2,79,000/-, shall be kept in interest bearing for two years.

Order Date :- 4.7.2011

Rajneesh AR-PS)

Download the LatestLaws.com Mobile App