New India Assurance Co. Ltd. vs Sunil Kumar @ Deepak And 2 Ors.
2013 Latest Caselaw 1612 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1208 of 2013
 

 
Petitioner :- New India Assurance Co. Ltd.
 
Respondent :- Sunil Kumar @ Deepak And 2 Ors.
 
Petitioner Counsel :- Ramesh Singh
 

 
Hon'ble Rajes Kumar,J.

Admit.

Issue notice.

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

Until further orders of this Court, the effect and operation of judgment and award dated 30.1.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 12, Bulandshahar in Motor Accident Claim Petition No. 159 of 2007 (Sunil Kumar and another Vs. Ganga Prasad and another) shall remain stayed provided the appellant deposits the entire amount of compensation within four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount as per direction given by the Tribunal 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 :- 2.5.2013

OP