National Insurance Co. Ltd. vs Smt. Urmila Devi And 3 Others
2013 Latest Caselaw 3684 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1724 of 2013
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Urmila Devi And 3 Others
 
Counsel for Appellant :- Komal Mehrotra
 
Counsel for Respondent :- K.K. Rao
 

 
Hon'ble Rajes Kumar,J.

Admit.

Sri K.K. Rao, Advocate, appears on behalf of claimant-respondents no. 1 to 3. Issue notice to respondent no. 4. The appellant may take steps to serve the respondent by registered post.

Until further order, the effect and operation of judgment and order dated 23.3.2013 passed by the Additional District Judge, Court No. 2, Gorakhpur/Motor Accident Claims Tribunal, Gorakhpur in M.A.C. No. 234 of 2008, shall remain stayed provided the appellant deposits the entire amount of compensation within one month. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount and 50% of the amount shall be kept in a 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 :- 4.7.2013

OP