The New India Assurance Company ... vs Smt. Shakuntala Devi And Otehrs
2012 Latest Caselaw 2361 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2266 of 2012
 

 
Petitioner :- The New India Assurance Company Ltd.
 
Respondent :- Smt. Shakuntala Devi And Otehrs
 
Petitioner Counsel :- Rakesh Bahadur
 

 
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 execution of the judgment dated 22.2.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge/Temporary Ex Cadre, Maharajganj in M.A.C.P. No. 95 of 2009, shall remain stayed provided the appellant deposits the entire amount of award within two months. Out of the total amount deposited, 50% only 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 the statutory amount to the concerned Tribunal within two weeks.

Order Date :- 30.5.2012

OP