New India Assurance ... vs Smt. Zahri & Others
2013 Latest Caselaw 6613 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- FIRST APPEAL FROM ORDER No. - 779 of 2013
 

 
Appellant :- New India Assurance Co.Ltd.Thr.Its Dy.Manager Legal Cell/T.P
 
Respondent :- Smt. Zahri & Others
 
Counsel for Appellant :- T.J.S. Makker
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Dr. Satish Chandra,J.

Admit.

Issue notice.

Registry is directed to summon the lower Court's record.

The operation of the impugned award dated 30.5.2013, passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.3, Unnao in Claim Petition No.42 of 2012, Zahri and others versus Tata Motors Limited and others, shall remain suspended subject to condition that the appellant deposits the entire amount of compensation, after adjustment of statutory amount of Rs.25,000/-, under award before the Tribunal within a period of eight weeks, which shall be kept in an interest bearing account of a Nationalized Bank for a period of two years.

Learned counsel for the appellant shall deposit the requisite amount for summoning the Lower Court's record as per Court Rules.

Order Date :- 25.10.2013

lakshman