The Oriental Insurance Co. Ltd. vs Smt. Geeta And 8 Ors.
2013 Latest Caselaw 2170 ALL

Citation : 2013 Latest Caselaw 2170 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

The Oriental Insurance Co. Ltd. vs Smt. Geeta And 8 Ors. on 15 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1336 of 2013
 

 
Petitioner :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Geeta And 8 Ors.
 
Petitioner Counsel :- P.N. Srivastava
 

 
Hon'ble Rajes Kumar,J.

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, the claimants shall be entitled to withdraw 50% of the amount and 50% of the amount shall be kept in a Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 15.5.2013

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