The New India Assurance Co. Ltd. vs Janki Prasad And Others
2012 Latest Caselaw 2228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2153 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Janki Prasad And Others
 
Petitioner Counsel :- S.K. Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents returnable at an early date. 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 effect and operation of the judgment and decree/award dated 17.2.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, (Ex-Cadre Court No. 1) Jalaun at Orai in M.A.C.P. no. 185 of 2009, Janki Prasad and others vs. Km. Mini Yadav and another, 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 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

OP