The Oriental Insurance Co. Ltd. vs Smt. Mana Devi And Another
2012 Latest Caselaw 1515 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1877 of 2012
 

 
Petitioner :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Mana Devi And Another
 
Petitioner Counsel :- Vinay Khare
 

 
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 for admission in the week commencing 16.7.2012.

Meanwhile, the operation of the impugned award dated 1.2.2012 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No. 3, Kaushambi in M.A.C.P. No. 28 of 2007, Smt. Mana Devi Vs. Helan Ahmad and another, 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