Shriram General Insurance Co. ... vs Km. Gulshama And Anr.
2013 Latest Caselaw 3633 ALL

Citation : 2013 Latest Caselaw 3633 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Shriram General Insurance Co. ... vs Km. Gulshama And Anr. on 3 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1802 of 2013
 

 
Appellant :- Shriram General Insurance Co. Ltd.
 
Respondent :- Km. Gulshama And Anr.
 
Counsel for Appellant :- Nishant Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Admit.

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

Until further order, the effect and operation of the impugned judgment and order/award dated 15.3.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 8, Ghaziabad in M.A.C. No. 621 of 2010 (Kumari Gulshama Vs. Tejpal Tyagi and another) shall remain stayed provided the appellant deposits a sum of Rs.2,00,000/- within a period of one month. 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 :- 3.7.2013

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Shriram General Insurance Co. ... vs Km. Gulshama And Anr.
2013 Latest Caselaw 3633 ALL

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Shriram General Insurance Co. ... vs Km. Gulshama And Anr.
2013 Latest Caselaw 3633 ALL