The New India Assurance Co. Ltd. vs Smt. Tasmiri Devi And Others
2012 Latest Caselaw 1434 ALL

Citation : 2012 Latest Caselaw 1434 ALL
Judgement Date : 7 May, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Tasmiri Devi And Others on 7 May, 2012

Bench: Yatindra Singh, Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1814 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Tasmiri Devi And Others
 
Petitioner Counsel :- V.C. Dixit
 
Respondent Counsel :- K.S. Chahar
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Mohd. Tahir,J.

Admit on the following substantial question of law:

'Whether in the circumstances of the case, can it be said that the death was caused due to the accident arising out of and in the course of employment?

Issue notice.

Till further orders of the Court, the entire amount deposited by the appellant will be kept in a fixed deposit in a nationalised bank. However, the claimants will be given a monthly interest arising out of the said deposit, without any security.

The authority below may consider making an arrangement for transferring the interest directly to the savings bank account of respondent no. 1, Smt. Tasmiri Devi.

Order Date :- 7.5.2012

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