Iffco Tokio General Insurance ... vs Smt. Rachana And 9 Others
2017 Latest Caselaw 1903 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 905 of 2017
 

 
Appellant :- Iffco Tokio General Insurance Company Ltd.
 
Respondent :- Smt. Rachana And 9 Others
 
Counsel for Appellant :- Sushil Kumar Mehrotra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the appellant prays for and is allowed 15 days' time to file certified copy of the formal order.

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. 280 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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