The Oriental Insurance Co. Ltd. vs Smt. Shanti Devi And Others
2012 Latest Caselaw 2193 ALL

Citation : 2012 Latest Caselaw 2193 ALL
Judgement Date : 25 May, 2012

Allahabad High Court

The Oriental Insurance Co. Ltd. vs Smt. Shanti Devi And Others on 25 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2166 of 2012
 

 
Petitioner :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Shanti Devi And Others
 
Petitioner Counsel :- Arun Kumar Shukla
 
Respondent Counsel :- Sharve Singh,Neerja Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Connect it with First Appeal From Order No. 1496 of 2012.

Admit.

Respondent nos. 1 and 2 are represented by Sri Neeraj Singh and Sri Sharve Singh, Advocates. Issue notice to respondent nos. 3 and 4. The appellant may take steps to serve the respondent nos. 3 and 4 by ordinary post as well as by registered post.

Until further orders of this Court, the operation of the impugned judgment and award dated 1.2.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 13, Allahabad in M.A.C.P. no. 261 of 2002, Smt. Shanti Devi and another vs. Ram Raj Tiwari and others, shall remain stayed provided the appellant deposits the entire amount of compensation awarded by the Tribunal within four weeks. Out of the total amount deposited, 75% shall be paid to the claimants in terms of the direction given 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 back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 25.5.2012