National Insurance Co. Ltd. vs Smt. Madhubala Pandey And 3 Others
2015 Latest Caselaw 1163 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1525 of 2015
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Madhubala Pandey And 3 Others
 
Counsel for Appellant :- Anand Kumar Sinha
 
Counsel for Respondent :- Ankur Mehrotra
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri A.K.Sinha, learned counsel for the appellant and Sri Ankur Mehrotra, learned counsel for the respondent. 

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 60% of the awarded 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 18.3.2015 passed in MACP No. 218 of 2012 shall remain stayed.

On deposit, 50% of the said amount shall be released in favour of the claimants on their application  in the same ratio and proportion 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 :- 10.7.2015

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