The Oriental Insurance Co. Ltd. vs Rashid Khan And Others
2012 Latest Caselaw 1077 ALL

Citation : 2012 Latest Caselaw 1077 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

The Oriental Insurance Co. Ltd. vs Rashid Khan 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. - 1687 of 2012
 

 
Petitioner :- The Oriental Insurance Co. Ltd.
 
Respondent :- Rashid Khan And Others
 
Petitioner Counsel :- Ashok Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents returnable at an early date.

Meanwhile, the operation of the award dated 10.1.2012 passed by the M.A.C.T./ A.D.J., Court No. 11, Bareilly in M.A.C.P. No. 419 of 2009, Rashid Khan and another Vs. Oriental Insurance Company Ltd., shall remain stayed provided the appellant deposits the entire amount of award within four weeks. Out of the total amount deposited, 50% only shall be paid to the claimants and the balance amount 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 :- 30.4.2012