Divisional Manager, United India ... vs Smt. Shyama Devi And Others
2012 Latest Caselaw 2981 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1627 of 2012
 

 
Petitioner :- Divisional Manager, United India Insurance Co. Ltd. & Anr.
 
Respondent :- Smt. Shyama Devi And Others
 
Petitioner Counsel :- Vishesh Kumar Gupta
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice.

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

Until further order of this Court, the operation of the impugned award dated 30.3.2011passed by Additional District Judge/Motor Accidents Claims Tribunal, Court No.10, Allahabad in Motor Accident Claim Petition No.430 of 2003 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/