Reliance General Insurance Co. ... vs Sri Vijay Kumar And Anr.
2014 Latest Caselaw 8106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1609 of 2014
 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Sri Vijay Kumar And Anr.
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- R.O.V.S. Chauhan,S.O.V.S. Chauhan
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Civil Misc. Delay Condonation Application.

Heard Sri Saurabh Srivastava, learned counsel for the appellant and Sri R.O.V.S. Chauhan, learned counsel appearing on behalf of claimant-respondent no.1.

Cause shown is sufficient. Delay in filing the appeal by two days is condoned. The application is allowed.

Order Date :- 7.11.2014

OP

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1609 of 2014

Appellant :- Reliance General Insurance Co. Ltd.

Respondent :- Sri Vijay Kumar And Anr.

Counsel for Appellant :- Saurabh Srivastava

Counsel for Respondent :- R.O.V.S. Chauhan,S.O.V.S. Chauhan

Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Admit.

Respondent no. 1 is represented by Sri Saurabh Srivastava, Advocate.

Issue notice to respondent no. 2. The appellant may take steps to serve the respondent no. 2 by registered post.

The entire amount of compensation has already been deposited. Out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount and 50% shall be kept in a fixed deposit scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 7.11.2014

OP