Reliance General Insurance Co. ... vs Smt. Bugli And 6 Ors.
2013 Latest Caselaw 1617 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1206 of 2013
 

 
Petitioner :- Reliance General Insurance Co. Ltd.
 
Respondent :- Smt. Bugli And 6 Ors.
 
Petitioner Counsel :- Rahul Sahai
 

 
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 the impugned judgment and award dated 13.2.2013 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No. 5, Muzaffar Nagar in M.A.C.P. No. 181 of 2010 (Smt. Bugli and others Vs. Mohd. Irfan and others) 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 and 50% of the amount shall be kept in 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