The New India Assurance Co. Ltd. vs Badri Vishwakarma And Others
2012 Latest Caselaw 2124 ALL

Citation : 2012 Latest Caselaw 2124 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Badri Vishwakarma And Others 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. - 2103 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Badri Vishwakarma And Others
 
Petitioner Counsel :- Vinay Khare
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,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.

Until further orders of this Court, the operation of the impugned award dated 29.2.2012 passed by the Motor Accident Claims Tribunal/ District Judge, Jaunpur in M.A.C.P. 182 of 2007, Badri Vishwakarma and another vs. The New India Assurance Company and another, shall remain stayed provided the appellant deposits 50% of the amount of compensation awarded by the Tribunal within a period of four weeks. The said 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 :- 23.5.2012