National Insurance Co. Ltd. vs Shri Mange Ram & Another
2017 Latest Caselaw 1908 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 865 of 2017
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Shri Mange Ram & Another
 
Counsel for Appellant :- Arun Prakash
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Supplementary affidavit filed today is taken on record. Deposit has already been made. Defect removed.

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 ECA No.115 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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