Som Deo Dixit vs The New India Insurance Co. Ltd. ...
2015 Latest Caselaw 1071 ALL

Citation : 2015 Latest Caselaw 1071 ALL
Judgement Date : 8 July, 2015

Allahabad High Court

Som Deo Dixit vs The New India Insurance Co. Ltd. ... on 8 July, 2015

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1688 of 2015
 

 
Appellant :- Som Deo Dixit
 
Respondent :- The New India Insurance Co. Ltd. And Anr.
 
Counsel for Appellant :- Rakesh Kr. Shukla
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Rakesh Kumar Shukla, learned counsel for the appellant.

Issue notice.

Steps be taken within two weeks.

List after service.

As an interim measure, without prejudice to right and contention of the parties, in case the appellant deposits the entire amount under impugned award, including upto date interest, after adjusting the statutory amount, within a period of six weeks from today before the Tribunal, the operation and enforcement of the impugned judgment and award dated 4.5.2015 passed in MACP No. 523 of 2010 shall remain stayed.

On deposit, 50% of the said amount shall be released in favour of the claimant on his application as directed by the Tribunal without furnishing security, 25% amount shall be released after furnishing security to the satisfaction of the Tribunal and remaining 25% amount shall be invested in a fixed term deposit account in some Nationalized Bank for initial period of two years.

The Registry of this Court is directed to send back the statutory deposit of Rs. 25,000/- before the concerned Tribunal for adjusting it towards the deposit of the awarded amount.

Order Date :- 8.7.2015

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