National Insurance Co. Ltd. vs Ramesh Gautam And 3 Ors.
2013 Latest Caselaw 2265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1331 of 2013
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Ramesh Gautam And 3 Ors.
 
Petitioner Counsel :- Kuldip Shanker Amist
 
Respondent Counsel :- Sanjay Pratap Singh
 

 
Hon'ble Rajes Kumar,J.

Admit.

Respondent nos. 1 & 2 are represented by Sri Sanjay Pratap Singh, Advocate.

Issue notice to respondent nos. 3 and 4. The appellant may take steps to serve the respondent nos. 3 and 4 by registered post.

Until further order, the execution of the impugned award dated 6.3.2013, passed by the Additional District Judge (Court No. 5), Kanpur Nagar in M.A.C.P. No. 194 of 2006 (Ramesh Gautam and another vs. Ram Gopal and others) shall remain stayed provided the appellant deposits 50% of the amount of compensation within a period of one month. Out of the amount deposited, the claimants 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 :- 16.5.2013

OP