Reliance General Insurance Co. ... vs Smt. Shakuntla Devi And Others
2012 Latest Caselaw 632 ALL

Citation : 2012 Latest Caselaw 632 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Reliance General Insurance Co. ... vs Smt. Shakuntla Devi And Others on 23 April, 2012

Bench: Rajes Kumar, B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1597 of 2012
 

 
Petitioner :- Reliance General Insurance Co. Ltd.
 
Respondent :- Smt. Shakuntla Devi And Others
 
Petitioner Counsel :- S.K. Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble B. Amit Sthalekar,J.

Admit.

Issue notice to the respondents returnable at an early date.

Until further orders of this Court, the operation of the judgment and decree/ award dated 21.2.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 1, Mathura in M.A.C.P. No. 477 of 2011, Smt. Shakuntla Devi and others Vs. Reliance General Insurance Company Limited and another shall remain stayed provided the appellant deposits the entire amount of award within a period of four weeks. Out of the amount deposited, 50% only shall be released in favour of the claimant 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 :- 23.4.2012