I.C.I.C.I. Lombard General ... vs Ram Nath And Another
2012 Latest Caselaw 2975 ALL

Citation : 2012 Latest Caselaw 2975 ALL
Judgement Date : 17 July, 2012

Allahabad High Court

I.C.I.C.I. Lombard General ... vs Ram Nath And Another on 17 July, 2012

Bench: Rakesh Tiwari, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 961 of 2012
 

 
Petitioner :- I.C.I.C.I. Lombard General Insurance Co. Ltd.
 
Respondent :- Ram Nath And Another
 
Petitioner Counsel :- Saurabh Srivastava
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

The office has reported that this appeal suffers from defect and that the formal order has not been filed.

An application along with formal order has been filed. It is taken on record. The defect stands removed. Office is directed to allot regular number to the appeal.

Admit.

Issue notice.

The appellant may take steps to serve the respondents by registered post.

Until further order of this Court, the operation of the impugned award dated 4.4.2012 passed by Special Judge( E.C.Act)/Motor Accidents Claims Tribunal, Jhansi in Motor Accident Claim No.195 of 20009 shall remain stayed, provided the appellant deposits the entire amount awarded with the Tribunal concerned within four weeks from today. Out of the amount deposited, the claimant shall be entitled to withdraw the amount to the extent of fifty percent without any security and 50% on furnishing of security in the form other than cash or bank guarantee as per directions of the Tribunal.

The amount already deposited shall be given adjustment.

Office is directed to remit the statutory amount to the concerned Tribunal within three weeks which shall be adjusted towards the deposit to be made by the appellant.

Order Date :- 17.7.2012

Ak/