The New India Assurance Co. Ltd. vs Daroga Prasad And Others
2012 Latest Caselaw 1487 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1881 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Daroga Prasad And Others
 
Petitioner Counsel :- Syed Ali Murtaza
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Issue notice to the respondents. The appellant may take steps to serve the respondent by ordinary post as well as by registered post.

List in the week commencing 23.7.2012.

Meanwhile, the effect and operation of the impugned judgment and award dated 23.2.2012 passed by the District Judge/Motor Accident Claims Tribunal, Chandauli in M.A.C.P. No. 31 of 2009, Daroga Prasad and another Vs. Harmindar Singh and others, 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 two weeks.

Order Date :- 9.5.2012

OP