Reliance General Insurance Co. ... vs Aas Mohammad And Another
2014 Latest Caselaw 1800 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 779 of 2014
 

 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Aas Mohammad And Another
 
Counsel for Appellant :- Saurabh Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

Certified copy of the formal order filed today is taken on record.

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 10.2.2014 passed by the Special Judge (SC/ST Act,)/MACT/ADJ, Ghaziabad in MAC No. 222 of 2010 (Aas Mohammad Vs. Manbbar Ali & others) shall remain stayed provided the appellant deposits the entire amount towards compensation within a period of one month. 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