Oriental Insurance Co. Ltd. vs Smt. Sandhya Mishra And 3 Ors.
2013 Latest Caselaw 2566 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1422 of 2013
 

 
Appellant :- Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Sandhya Mishra And 3 Ors.
 
Counsel for Appellant :- Amaresh Sinha
 
Counsel for Respondent :- Mani Shanker Sahu
 

 
Hon'ble Rajes Kumar,J.

Admit.

Connect with First Appeal From Order Nos. 1410 of 2013 and 1411 of 2013.

Until further order, the effect and operation of the judgment and award dated 12.2.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 9, Kanpur Nagar in M.A.C.T. Case No. 333 of 2009 (Smt. Sandhya Mishra & others Vs. J.P. Sahu & others) shall remain stayed provided the appellant deposits the entire amount of compensation within four weeks. Out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount and the 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.

The Registry is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 22.5.2013

OP