The New India Assurance Co. Ltd. vs Rohtash And Others
2012 Latest Caselaw 2733 ALL

Citation : 2012 Latest Caselaw 2733 ALL
Judgement Date : 6 July, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Rohtash And Others on 6 July, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2637 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Rohtash And Others
 
Petitioner Counsel :- S.K. Mehrotra
 

 
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 judgment and decree/award dated 19.3.2012 amended on 16.5.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 19, Meerut in M.A.C.P. No. 508 of 2010, Rohtash and others Vs. Chandeep Khurana & 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 :- 6.7.2012