The Oriental Insurance Company ... vs Dukhi Prasad Vishwakarma And ...
2012 Latest Caselaw 2579 ALL

Citation : 2012 Latest Caselaw 2579 ALL
Judgement Date : 2 July, 2012

Allahabad High Court

The Oriental Insurance Company ... vs Dukhi Prasad Vishwakarma And ... on 2 July, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2386 of 2012
 

 
Petitioner :- The Oriental Insurance Company Ltd.
 
Respondent :- Dukhi Prasad Vishwakarma And Others
 
Petitioner Counsel :- S.C. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents returnable at an early date. The appellant may take steps to serve the respondents by ordinary post as well as by registered post

Until further orders of this Court, the execution of the impugned judgment and order dated 8.2.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge (Court No. 22), Allahabad in C.P. No. 447 of 2011, Dukhi Prasad Vishwakarma & another Vs. Narendra Kushwaha & another 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 four weeks.

Order Date :- 2.7.2012