Divisional Manager, The New India ... vs Harendra Kumar Yadav And Another
2014 Latest Caselaw 1694 ALL

Citation : 2014 Latest Caselaw 1694 ALL
Judgement Date : 13 May, 2014

Allahabad High Court

Divisional Manager, The New India ... vs Harendra Kumar Yadav And Another on 13 May, 2014

Bench: Rajes Kumar, Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1441 of 2014
 

 
Appellant :- Divisional Manager, The New India Assurance Co. Ltd.
 
Respondent :- Harendra Kumar Yadav And Another
 
Counsel for Appellant :- Saral Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

The entire amount of compensation has already been deposited. Out of the amount deposited, 50% shall be released in favour of the claimant and 50% shall be kept in a Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 13.5.2014

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