United India Insurance Co. Ltd. vs Smt. Thammi Devi And Others
2012 Latest Caselaw 1205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1718 of 2012
 

 
Petitioner :- United India Insurance Co. Ltd.
 
Respondent :- Smt. Thammi Devi And Others
 
Petitioner Counsel :- Pankaj Rai
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents returnable at an early date.

Until further orders of this Court, the operation of the judgment and award dated 26.11.2011 passed by the  Motor Accident Claims Tribunal/ Additional District Judge, Court No. 2, Bareilly in M.A.C.P. No. 386 of 2009, Smt. Thammi Devi and others Vs. United India Insurance Company Limited and another, shall remain stayed provided the appellant deposits the entire amount of compensation awarded by the Tribunal within one month. 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 three weeks.

Order Date :- 1.5.2012

OP