Ayodhya Prasad vs United India Insurance Company ...
2015 Latest Caselaw 3356 ALL

Citation : 2015 Latest Caselaw 3356 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Ayodhya Prasad vs United India Insurance Company ... on 16 October, 2015

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 735 of 2015
 

 
Appellant :- Ayodhya Prasad
 
Respondent :- United India Insurance Company Ltd.Throu Div.Manager & Ors.
 
Counsel for Appellant :- B.L.Mishra
 

 
Hon'ble Shabihul Hasnain,J.

Heard Sri B.L.Mishra, learned counsel for appellant.

Nobody appears for respondent nos.1 to 3 despite service to them.

Appellant has filed this appeal against the award of Rs.1,37,000/- which is to be recovered from him by the Insurance Company.

It is provided that in case half of the amount of award, inclusive of the statutory amount of Rs.25,000/- already been deposited by the appellant before this Court or any other amount deposited by the appellant, is deposited before the Tribunal within 15 days from today, the rest of the recovery for half of the amount shall remain stayed till next date of listing.

List after three weeks.

Order Date :- 16.10.2015

Irfan