The New India Assurance Co. Ltd. vs Smt. Vandana Sharma And 7 Ors.
2014 Latest Caselaw 3357 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1973 of 2014
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Vandana Sharma And 7 Ors.
 
Counsel for Appellant :- Rahul Sahai
 
Counsel for Respondent :- Nishant Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Admit.

Sri Nishant Mehrotra, Advocate, appears on behalf of respondent nos. 1 to 6. Issue notice to respondent nos. 7 and 8. The appellant may take steps to serve the respondent nos. 7 and 8 by registered post.

Until further orders, the effect and operation of impugned judgment and award dated 2.4.2014 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 2, Bulandshahar in M.A.C.P. No. 1 of 2012 (Smt. Vandana Sharma and others Vs. Sunil Kumar 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, 50% of the amount shall be released in favour of the claimants as per the direction given by the Tribunal and the remaining balance amount shall be kept in a fixed deposit scheme in a nationalized bank, yielding maximum interest.

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

Order Date :- 18.7.2014

OP