National Insurance Co. Ltd. vs Smt. Vimla Devi 10 Ors.
2014 Latest Caselaw 4400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2368 of 2014
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Vimla Devi 10 Ors.
 
Counsel for Appellant :- Saral Srivastava
 
Counsel for Respondent :- Amit Kr. Sinha
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Admit.

Sri Amit Manohar Sinha, Advocate, represents respondent nos. 1 to 10.

Issue notice to respondent no. 11. The appellant may take steps to serve the respondent no. 11 by registered post.

Connect it with First Appeal From Order No. 2367 of 2014.

Until further orders, the effect and operation of judgment and order dated 28.4.2014 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 14, Allahabad in M.A.C.P. No. 627 of 2011 (Smt. Vimla Devi and others Vs. Man Singh and another) shall remain stayed provided the appellant deposits the entire amount of compensation within four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount and the remaining balance amount shall be kept in a fixed deposit scheme in a nationalized bank, yielding maximum interest. 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 :- 13.8.2014

OP