National Insurance Company ... vs Smt. Saroj Sharma And Ors.
2014 Latest Caselaw 3098 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 603 of 2014
 

 
Appellant :- National Insurance Company Ltd.Lucknow
 
Respondent :- Smt. Saroj Sharma And Ors.
 
Counsel for Appellant :- Surendra Pal Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Admit.

Issue notice.

Summon the lower court record. 

The operation of the impugned award dated 25.04.2014 passed by the  Motor Accident Claims Tribunal/Additional District Judge, Court No. 10, Unnao in M.A.C.P. No. 100/2012, Harish Chandra Sharma & another Vs. Anil Kumar Tuli and 2 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 :- 14.7.2014

Tanveer/-