National Insurance Co. Ltd. vs Smt. Ranveer Kaur And Others
2012 Latest Caselaw 1914 ALL

Citation : 2012 Latest Caselaw 1914 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

National Insurance Co. Ltd. vs Smt. Ranveer Kaur And Others on 18 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2014 of 2012
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Smt. Ranveer Kaur And Others
 
Petitioner Counsel :- Anupam Shukla
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Connect with First Appeal From Order No. 1432 of 2012.

Admit.

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

Until further orders of this Court, the execution of judgment and decree/award dated 23.2.2012 passed by the M.A.C.T./Additional District Judge, Court No. 2, J.P. Nagar in M.A.C.P. No. 135 of 2008, Smt. Ranveer Kaur and others vs. Muzaffar Ali and another, shall remain stayed provided the appellant deposits 90% of the amount awarded by the impugned order within six weeks from today. The claimants shall be entitled to withdraw the amount in proportion as directed by the Tribunal 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 four weeks.

Order Date :- 18.5.2012