National Insurance Company ... vs Smt. Babita And 5 Others
2014 Latest Caselaw 3053 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1032 of 2014
 
Appellant :- National Insurance Company Limited
 
Respondent :- Smt. Babita And 5 Others
 
Counsel for Appellant :- Vinay Khare
 
Counsel for Respondent :- B.P. Verma
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed. 

Order Date :- 14.7.2014

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1032 of 2014

Appellant :- National Insurance Company Limited

Respondent :- Smt. Babita And 5 Others

Counsel for Appellant :- Vinay Khare

Counsel for Respondent :- B.P. Verma

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri B.P. Verma, Advocate, has put in appearance on behalf of respondent nos. 1, 2 and 6. Issue notice to respondent nos. 7 and 8 returnable at an early date. The appellant may take steps to serve the respondent nos. 7 and 8 by registered post.

Admit and connect with First Appeal From Order No. 1835 of 2014.

Until further orders, the operation of the impugned award dated 19.3.2014 passed by the M.A.C.T./Additional District Judge, Court No. 5, Mathura in M.A.C.P. No. 483 of 2012 (Smt. Babita and others Vs. Pappu Singh and others) shall remain stayed provided the appellant deposits the entire amount of compensation within a period of four weeks. Any amount already deposited shall be given adjustment. Out of the amount so deposited, the amount shall be reimbursed to the claimants as per the direction given by the Tribunal.

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

Order Date :- 14.7.2014

OP