The New India Assurance Co. Ltd. vs Smt. Angoori And 4 Ors.
2013 Latest Caselaw 1577 ALL

Citation : 2013 Latest Caselaw 1577 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Angoori And 4 Ors. on 1 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1171 of 2013
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Angoori And 4 Ors.
 
Petitioner Counsel :- V.C. Dixit
 

 
Hon'ble Rajes Kumar,J.

The contention of the appellant is that as per own case of the claimants the death has been caused by the driver of the Car. The appellant is the insurer of the Truck, bearing registration no. U.H.N.-3279 and, therefore, no liability can be fastened on the insurer-appellant.

Admit.

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

The entire amount of compensation has already been deposited. Out of the amount deposited, half of the amount shall be released in favour of the claimants and the balance amount shall be kept in Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 1.5.2013