The New India Assurance Co. Ltd. vs Smt. Nisha And 6 Others
2013 Latest Caselaw 3718 ALL

Citation : 2013 Latest Caselaw 3718 ALL
Judgement Date : 4 July, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Nisha And 6 Others on 4 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1833 of 2013
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Nisha And 6 Others
 
Counsel for Appellant :- Rajeev Chaddha
 
Counsel for Respondent :- Manoj Mishra
 

 
Hon'ble Rajes Kumar,J.

Admit.

Sri Manish Mishra, Advocate, has filed his Vakalatnama on behalf of respondent nos. 1 to 3. Issue notice to respondent nos. 4, 5, 6 and 7. The appellant may take steps to serve the respondents by registered post.

Meanwhile, 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.

Order Date :- 4.7.2013

Download the LatestLaws.com Mobile App