Oriental Insurance Co. Ltd. vs Smt. Geeta Agarwal And Others
2013 Latest Caselaw 20 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 799 of 2013
 

 
Petitioner :- Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Geeta Agarwal And Others
 
Petitioner Counsel :- Amaresh Sinha
 

 
Hon'ble Rajes Kumar,J.

Sri A.T. Pandey, Advocate has filed his Vakalatnama on behalf of the respondent no. 1.

Issue notice to respondent nos. 2 and 3. The appellant may take steps to serve the respondents by registered post.

Until further orders of this Court, the effect and operation of the judgment and award dated 15.1.2013 passed by the M.A.C.T./Additional District Judge, Court No. 7, Aligarh in M.A.C.T. Case No. 419 of 2011 (Smt. Geeta Agarwal Vs. Tejpal Sharma & others), shall remain stayed provided the appellant deposits the entire amount of compensation within a period of two months from today, out of which 50% shall be released in favour of the claimant without any security and balance amount shall be kept in a Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest. Any amount already deposited shall be given adjustment.

The office is directed to remit back the statutory amount to the concerned Tribunal within a period of four weeks.

Order Date :- 22.3.2013

OP