Cholamandalam M.S. General ... vs Tahir And 5 Others
2017 Latest Caselaw 1952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2148 of 2017
 

 
Appellant :- Cholamandalam M.S. General Insurance Co. Ltd.
 
Respondent :- Tahir And 5 Others
 
Counsel for Appellant :- Pranjal Mehrotra
 
Counsel for Respondent :- Anurag Sharma
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri Anurag Sharma, Advocate appears for the respondent nos.1 and 2 who may file a counter affidavit within a month.

Issue notice to the respondent nos.3 to 4 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. 129 of 2013 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 on 28th August 2017.

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 :- 5.7.2017

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