The New India Assurance Company ... vs Krishna Prasad Ram Tripathi And 4 ...
2017 Latest Caselaw 2026 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2176 of 2017
 

 
Appellant :- The New India Assurance Company Ltd.
 
Respondent :- Krishna Prasad Ram Tripathi And 4 Others
 
Counsel for Appellant :- Rakesh Bahadur
 
Counsel for Respondent :- Ashutosh Pandey
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri Ashutosh Pandey, 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.728 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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