United India Insurance Company ... vs Jaipal Singh And 5 Others
2017 Latest Caselaw 1882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- FIRST APPEAL FROM ORDER No. - 2096 of 2017
 

 
Appellant :- United India Insurance Company Ltd.
 
Respondent :- Jaipal Singh And 5 Others
 
Counsel for Appellant :- Vipin Chandra Dixit
 
Counsel for Respondent :- Akshaya Kumar
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri Akshay Kumar, Advocate appears for the respondents who may file a counter affidavit within a month.

The appellant shall deposit the entire decretal amount awarded by the Tribunal in Motor Accident Claim Petition No.337 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 one month.

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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