National Insurance Co. Ltd. vs Devi Deen & Others
2011 Latest Caselaw 1693 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1690 of 2011
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Devi Deen & Others
 
Petitioner Counsel :- Saral Srivastava
 

 
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 judgement and order dated 5.12.2008, passed by Judge, Motor Accident Claims Tribunal/Additional District and Sessions Judge, Court No.5, Fatehpur in M.A.C.P. No.176 of 2008 shall remain stayed provided the appellant deposits 3/4 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 or 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 :- 13.5.2011

NS