United India Insurance Company ... vs Rahul Khakyua And Anr.
2012 Latest Caselaw 2337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2212 of 2012
 

 
Petitioner :- United India Insurance Company Ltd.
 
Respondent :- Rahul Khakyua And Anr.
 
Petitioner Counsel :- Vinay Khare
 

 
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 operation of the impugned award dated 17.3.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 8, Etawah in M.A.C.T. Case No. 340 of 2010, Rahul Khakya Vs. Ram Autar and another, shall remain stayed provided the appellant deposits the entire amount of award within four weeks. Out of the total amount deposited, 50% only shall be paid to the claimant 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 :- 29.5.2012

OP