United India Insurance Co. Ltd. vs Devendra Singh And 2 Others
2017 Latest Caselaw 1879 ALL

Citation : 2017 Latest Caselaw 1879 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

United India Insurance Co. Ltd. vs Devendra Singh And 2 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. - 2064 of 2017
 

 
Appellant :- United India Insurance Co. Ltd.
 
Respondent :- Devendra Singh And 2 Others
 
Counsel for Appellant :- Rahul Sahai
 

 
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. No.382 of 2015 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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United India Insurance Co. Ltd. vs Devendra Singh And 2 Others
2017 Latest Caselaw 1879 ALL

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United India Insurance Co. Ltd. vs Devendra Singh And 2 Others2017 Latest Caselaw 1879 ALL

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United India Insurance Co. Ltd. vs Devendra Singh And 2 Others
2017 Latest Caselaw 1879 ALL