The Oriental Insurance Company ... vs Smt. Neeraj Devi And 5 Others
2017 Latest Caselaw 1876 ALL

Citation : 2017 Latest Caselaw 1876 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

The Oriental Insurance Company ... vs Smt. Neeraj Devi And 5 Others on 4 July, 2017

Bench: Bharati Sapru, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2067 of 2017
 

 
Appellant :- The Oriental Insurance Company Ltd.
 
Respondent :- Smt. Neeraj Devi And 5 Others
 
Counsel for Appellant :- Aijaz Ahmad Khan
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Issue notice to the respondents by RPAD returnable at an early date.

The appellant shall deposit the entire decretal amount awarded by the Tribunal in M.A.C.P. No.1193 of 2012 within one month from today, out of which 50% shall be invested in an interest fetching account/FDR in a nationalized bank and the balance 50% shall be released to the claimant-respondents forthwith without furnishing any security.

List after six weeks.

Any amount already deposited shall be given due adjustment towards the total amount.

In case of default in depositing the amount by the appellant as indicated above, the interim order shall stand automatically vacated.

Order Date :- 4.7.2017

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The Oriental Insurance Company ... vs Smt. Neeraj Devi And 5 Others
2017 Latest Caselaw 1876 ALL

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The Oriental Insurance Company ... vs Smt. Neeraj Devi And 5 Others2017 Latest Caselaw 1876 ALL

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LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

The Oriental Insurance Company ... vs Smt. Neeraj Devi And 5 Others
2017 Latest Caselaw 1876 ALL