Royal Sundaram Alliance ... vs Pappu Yadav And Another
2014 Latest Caselaw 4087 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1146 of 2014
 

 
Appellant :- Royal Sundaram Alliance Insurance Co. Ltd.
 
Respondent :- Pappu Yadav And Another
 
Counsel for Appellant :- S.K. Mehrotra,Archit Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anant Kumar,J.

The appellant is permitted to implead Dr. D.P. Yadav (Artho), Deputy, C.M.O., District Hospital, Azamgarh as the respondent no.3.

Learned counsel for the appellant submitted that the case of the claimant was that he suffered femur fracture in his right leg and has been subjected to operation. The Medical Board has given the certificate of 65% disability, which is incorrect. For such injury, there could not be a 65% permanent disability. He further submitted that the Tribunal has taken 100% functional disability, which is wholly illegal.

Issue notice to the respondents. Respondent no. 1 is represented by Sri V.C. Dixit may file counter affidavit. Other respondents may also file counter affidavit.

Entire amount has already been deposited. Out of the amount deposited, 25% may be released in favour of the claimant on furnishing security and balance amount shall be kept in a fixed deposit scheme in a nationalized bank, yielding maximum interest.

Order Date :- 6.8.2014

OP