National Insurance Co. Ltd. vs Indrasen Yadav And Another
2013 Latest Caselaw 3631 ALL

Citation : 2013 Latest Caselaw 3631 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

National Insurance Co. Ltd. vs Indrasen Yadav And Another on 3 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1743 of 2013
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Indrasen Yadav And Another
 
Counsel for Appellant :- Vinay Khare
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that though the claimant furnished the disability certificate certifying the permanent disability to the extent of 55% but the Commissioner, Workmen's Compensation Act has assessed the compensation taking the permanent disability to the extent of 100%, which is unjustified. He further submitted that the interest awarded @ 12% is also excessive.

Admit.

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

Until further order, out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount deposited and the balance amount shall be kept in a fixed deposit scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 3.7.2013