The New India Assurance Co. Ltd. vs Smt. Shobha Gupta And Others
2012 Latest Caselaw 2622 ALL

Citation : 2012 Latest Caselaw 2622 ALL
Judgement Date : 3 July, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Shobha Gupta And Others on 3 July, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2488 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Shobha Gupta And Others
 
Petitioner Counsel :- Saral Srivastava
 
Respondent Counsel :- A.T. Pandey,R.P.S. Chauhan
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Sri A. T. Pandey, Advocate appears on behalf of respondent nos. 1 to 4. Issue notice to respondent no. 5.

Until further orders of this Court, the effect and operation of the impugned judgment and order dated 15.3.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 14A, Aligarh in M.A.C.P. No. 231 of 2011, Smt. Shobha Gupta and others Vs. The New India Assurance Company Ltd. & 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 :- 3.7.2012