M/S New India Assurance Co. Ltd. vs Liyakat Ali And Others
2013 Latest Caselaw 1399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 101 of 2013
 
Petitioner :- M/S New India Assurance Co. Ltd.
 
Respondent :- Liyakat Ali And Others
 
Petitioner Counsel :- Mansoor Ahmad
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation application.

Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed.

Order Date :- 26.4.2013

OP

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 101 of 2013

Petitioner :- M/S New India Assurance Co. Ltd.

Respondent :- Liyakat Ali And Others

Petitioner Counsel :- Mansoor Ahmad

Hon'ble Rajes Kumar,J.

Admit.

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

Until further orders of this Court, the effect and operation of the impugned judgment and award dated 29.9.2012 passed by the Additional District Judge, Court No. 7, Bareilly/Motor Accident Claims Tribunal, Bareilly in M.A.C.P. No. 112/2009, Liyakat Ali Vs. Sri Deepak Gupta and others, shall remain stayed provided the appellant deposits the entire amount of compensation within four weeks. Out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount and the balance amount shall be kept in Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest. 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 :- 26.4.2013

OP