Bajaj Allianz General Insurance ... vs Gulab Singh And And Others
2012 Latest Caselaw 1516 ALL

Citation : 2012 Latest Caselaw 1516 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Bajaj Allianz General Insurance ... vs Gulab Singh And And Others on 9 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1884 of 2012
 

 
Petitioner :- Bajaj Allianz General Insurance Co. Ltd.
 
Respondent :- Gulab Singh And And Others
 
Petitioner Counsel :- Baleshwar Chaturvedi
 

 
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 30.1.2012 and decree dated 30.1.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 8, Etawah passed in Claim Petition No. 160 of 2011, Gulab Singh and another Vs. Dharamveer Singh 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