The New India Assurance Co. Ltd. vs Smt. Pratibha Mishra And 4 Ors.
2013 Latest Caselaw 1354 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1008 of 2013
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Pratibha Mishra And 4 Ors.
 
Petitioner Counsel :- Nagendra Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

Until further order of this Court, the effect and operation of the impugned judgment and award dated 21.1.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 1, Kanpur Dehat in MACP No. 322 of 2009 (Re. Smt. Pratibha Mishra and others Vs. Shailendra Singh and others) shall remain stayed provided the appellant deposits the entire amount of compensation within four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount as per direction given by the Tribunal. Any amount already deposited shall be given adjustment.

Office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 25.4.2013

OP