United India Insurance Co. Ltd. vs Smt. Parvati Devi And Others
2013 Latest Caselaw 1653 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 636 of 2013
 

 
Petitioner :- United India Insurance Co. Ltd.
 
Respondent :- Smt. Parvati Devi And Others
 
Petitioner Counsel :- Ms. Usha Kiran
 

 
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 execution of the impugned award dated 31.10.2012 & decree dated 17.11.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 10, Varanasi in Motor Accident Claim Petition No. 250 of 2009 (Smt. Parvati Devi Vs. Sanjay Kumar Singh and others) shall remain stayed provided the appellant deposits 50% of the amount of compensation within four weeks. Out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount without any security and 50% of the amount on furnishing security in the form of other than cash or Bank guarantee. 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 :- 3.5.2013

OP