The New India Assurance Co. Ltd. vs Smt. Bhagwan Devi @ Nisha And ...
2012 Latest Caselaw 822 ALL

Citation : 2012 Latest Caselaw 822 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Bhagwan Devi @ Nisha And ... on 25 April, 2012

Bench: Rajes Kumar, Virendra Vikram Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1655 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Bhagwan Devi @ Nisha And Others
 
Petitioner Counsel :- Arvind Kumar
 

 
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 judgment and order dated 18.1.2012 passed by the Special Judge (Dacoity Effected Area), Mainpuri/ M.A.C.T., Mainpuri in M.A.C.P. No.05 of 2005 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 :- 25.4.2012