National Insurance Company Ltd. vs Smt. Reeta Sharma And 6 Others
2017 Latest Caselaw 1886 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2102 of 2017
 

 
Appellant :- National Insurance Company Ltd.
 
Respondent :- Smt. Reeta Sharma And 6 Others
 
Counsel for Appellant :- Nishant Mehrotra
 
Counsel for Respondent :- Madhav Jain
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri Madhav Jain, Advocate appears for the respondent nos.1 to 5, who may file a counter affidavit within a month.

Issue notice to the respondent no. 6 and 7 by RPAD returnable at an early date.

The appellant shall deposit the entire decretal amount awarded by the Tribunal in Workmen's Compensation Claim Petition No.278 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 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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