Reliance General Insurance Co. ... vs Lokendra Prasad Mishra And 2 ...
2013 Latest Caselaw 7352 ALL

Citation : 2013 Latest Caselaw 7352 ALL
Judgement Date : 9 December, 2013

Allahabad High Court

Reliance General Insurance Co. ... vs Lokendra Prasad Mishra And 2 ... on 9 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3265 of 2013
 

 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Lokendra Prasad Mishra And 2 Others
 
Counsel for Appellant :- S.K. Mehrotra
 
Counsel for Respondent :- Namit Kumar Sharma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Issue notice to the respondent no. 3 fixing in 23rd January, 2014.

Steps be taken within a week by registered speed post A.D.

All the respondents may file counter affidavit

In the facts and circumstances of the case, we are of the considered opinion that the petitioner may deposit a sum of Rs. 30,00,000/- towards amount awarded by the Motor Accident Claims Tribunal within one month. Half of the aforesaid amount shall be released in favour of the petitioner without security. For the remaining amount order shall be passed after exchange of affidavits.

Order Date :- 9.12.2013

Priyanka