Royal Sundaram Alliance ... vs Rabban And Anr.
2014 Latest Caselaw 6588 ALL

Citation : 2014 Latest Caselaw 6588 ALL
Judgement Date : 17 September, 2014

Allahabad High Court

Royal Sundaram Alliance ... vs Rabban And Anr. on 17 September, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2612 of 2014
 

 
Appellant :- Royal Sundaram Alliance Insurance Co. Ltd.
 
Respondent :- Rabban And Anr.
 
Counsel for Appellant :- Pranjal Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Admit.

Issue notice.

The appellant may take steps to serve the respondent by registered post.

The entire amount has already been deposited. Out of the amount deposited, the claimant shall be entitled to withdraw 25% of the amount and the remaining balance amount shall be kept in a fixed deposit scheme in a nationalized bank yielding maximum interest.

Order Date :- 17.9.2014

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