The New India Assurance Co. Ltd. vs Jitendra Pratap Singh And Others
2012 Latest Caselaw 1718 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1918 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Jitendra Pratap Singh And Others
 
Petitioner Counsel :- Rakesh Bahadur
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Admit.

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

List in week commencing 23.7.2012.

Meanwhile, the execution of judgment dated 25.2.2012 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court no. 2, Mainpuri in M.A.C.P. No. 180 of 2008, shall remain stayed provided the appellant deposits the entire amount of award 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 :- 14.5.2012

OP