Untied India Insurance Co. Ltd. vs Vipin Kumar And 3 Ors.
2014 Latest Caselaw 1776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1476 of 2014
 

 
Appellant :- Untied India Insurance Co. Ltd.
 
Respondent :- Vipin Kumar And 3 Ors.
 
Counsel for Appellant :- Saurabh 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.

Until further order of this Court, the execution of the award dated 31.1.2014 passed by the Special Judge (E.C.Act,)/Judge, MACT, Mainpuri in MACP No. 101 of 2011 (Vipin Kumar and others Vs. Chandra Ketu Yadav  & others) shall remain stayed provided the appellant deposits the entire amount towards compensation within a period of four weeks. Any amount already depsoisted shall be given adjustment. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount and the balance amount shall be kept in a Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest.

The office is directed to remit the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 15.5.2014

OP