The New India Assurance Co. Ltd. vs Suresh Chandra Tewari And 3 Ors.
2013 Latest Caselaw 2226 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1334 of 2013
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Suresh Chandra Tewari And 3 Ors.
 
Petitioner Counsel :- P.K. Sinha
 

 
Hon'ble Rajes Kumar,J.

Admit.

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

Until further order, the execution of judgment dated 20.2.2013 and decree dated 23.2.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Auraiya in Motor Accident Claim Case No. 104 of 2010 (Suresh Chandra Tewari and others Vs. Virendra Singh and others) shall remain stayed provided the appellant deposits 50% of the amount of award within four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw the entire amount. 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 :- 16.5.2013

OP