The New India Assurance Co. Ltd. vs Kanhai Singh And Other
2012 Latest Caselaw 2122 ALL

Citation : 2012 Latest Caselaw 2122 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Kanhai Singh And Other on 23 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2114 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Kanhai Singh And Other
 
Petitioner Counsel :- Vinay Khare
 
Respondent Counsel :- Rakesh Kr. Pandey
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Sri Rakesh Kumar Pandey, Advocate appears on behalf of respondent nos. 1 to 6. Issue notice to respondent nos. 7 and 8.

Until further orders of this Court, the operation of the impugned award dated 24.3.2012 passed by the Motor Accident Claims Tribunal/ Additional District and Sessions Judge (Ex-Cadre), District Aligarh, in M.A.C.P. 541 of 2009, Kanhai Singh and others vs. Smt. Ram Pyari Ahirwar and others, shall remain stayed provided the appellant deposits 50% of the amount awarded by the Tribunal within a period of four weeks. The claimants shall be entitled to withdraw the entire amount as per the direction given by the Tribunal. 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 :- 23.5.2012