Cholamandalam M.S. General ... vs Smt. Vandana Pandey And 4 Others
2017 Latest Caselaw 2039 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 956 of 2017
 

 
Appellant :- Cholamandalam M.S. General Insurance Co. Ltd.
 
Respondent :- Smt. Vandana Pandey And 4 Others
 
Counsel for Appellant :- Pranjal Mehrotra
 
Counsel for Respondent :- Amit Kumar Sinha,M.J. Siddiqui
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Shri Amit Kumar Sinha, 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.863 of 2010  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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