United India Insurance Co. Ltd. vs Sri Omkar & 4 Others
2017 Latest Caselaw 2014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1752 of 2017
 

 
Appellant :- United India Insurance Co. Ltd.
 
Respondent :- Sri Omkar & 4 Others
 
Counsel for Appellant :- Siddarth Jaiswal
 
Counsel for Respondent :- Satya Deo Ojha
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri S.D. Ojha, 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 M.A.C.P. No.740 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 on 10.08.2017.

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 :- 6.7.2017

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