M/S National Insurance Co. Ltd. vs Mithilesh And Others
2012 Latest Caselaw 758 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1619 of 2012
 

 
Petitioner :- M/S National Insurance Co. Ltd.
 
Respondent :- Mithilesh And Others
 
Petitioner Counsel :- Archana Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Virendra Vikram Singh,J.

Admit.

Issue notice to the respondents returnable at an early date.

Meanwhile, the operation of the impugned award dated 6.2.2012 and decree dated 13.2.2012 passed by the Motor Accident Claims Tribunal/Special Judge (Essential Commodities Act), Etah in M.A.C.P. No. 399 of 2009 shall remain stayed provided the appellant deposits the entire amount of award within one month. 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 :- 24.4.2012

OP