The National Insurance Co. Ltd. vs Devendra Kumar And Others
2012 Latest Caselaw 1058 ALL

Citation : 2012 Latest Caselaw 1058 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

The National Insurance Co. Ltd. vs Devendra Kumar And Others on 30 April, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1691 of 2012
 

 
Petitioner :- The National Insurance Co. Ltd.
 
Respondent :- Devendra Kumar And Others
 
Petitioner Counsel :- P.K. Sinha
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents. The appellant may take steps to serve the respondents.

Meanwhile, the operation of the judgment and decree dated 23.1.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Room No. 1, Badaun in Motor Accident Claim Case No. 360 of 2009, Devendra Kumar Singh and others Vs. Devendra Pal Singh and others, shall remain stayed provided the appellant may deposit the entire amount of compensation within six weeks. The amount deposited shall be kept in fixed deposit 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 three weeks.

Order Date :- 30.4.2012