The New India Assurance Company ... vs Vasudeo Rao And 5 Others
2017 Latest Caselaw 1877 ALL

Citation : 2017 Latest Caselaw 1877 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

The New India Assurance Company ... vs Vasudeo Rao 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. - 2083 of 2017
 

 
Appellant :- The New India Assurance Company Ltd.
 
Respondent :- Vasudeo Rao And 5 Others
 
Counsel for Appellant :- Vinay Kumar Khare
 

 
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.232 of 2014 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 New India Assurance Company ... vs Vasudeo Rao And 5 Others
2017 Latest Caselaw 1877 ALL

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The New India Assurance Company ... vs Vasudeo Rao And 5 Others2017 Latest Caselaw 1877 ALL

LatestLaws Partner Event : IJJ

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

The New India Assurance Company ... vs Vasudeo Rao And 5 Others
2017 Latest Caselaw 1877 ALL