National Insurance Co. Ltd. vs Smt. Manju And Others
2012 Latest Caselaw 2639 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2489 of 2012
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Smt. Manju And Others
 
Petitioner Counsel :- S.K. Mehrotra
 
Respondent Counsel :- Sri Ram Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Sri Ram Singh, Advocate appears on behalf of respondent nos. 1 to 5. Issue notice to respondent nos. 6 and 7.

Until further orders of this Court, the effect and operation of the impugned judgment and decree/award dated 29.2.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 5, Aligarh in M.A.C.P. No. 10 of 2010, Smt. Manju and others Vs. Pratap Singh  & others 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

OP