M/S Tata A.I.G. General Insurance ... vs Nafisa And Anr.
2012 Latest Caselaw 2657 ALL

Citation : 2012 Latest Caselaw 2657 ALL
Judgement Date : 4 July, 2012

Allahabad High Court

M/S Tata A.I.G. General Insurance ... vs Nafisa And Anr. on 4 July, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2534 of 2012
 

 
Petitioner :- M/S Tata A.I.G. General Insurance Co. Ltd.
 
Respondent :- Nafisa And Anr.
 
Petitioner Counsel :- Bhanu Bhushan Jauhari
 

 
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 effect and operation of the impugned judgment and award dated 28.3.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 6, Farrukhabad in M.A.C.P. No. 134 of 2011, Nafisa Vs. Anwar Hussain & 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 :- 4.7.2012