M/S Tata Aig General Insurance Co. ... vs Smt. Asma & 9 Others
2017 Latest Caselaw 2218 ALL

Citation : 2017 Latest Caselaw 2218 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

M/S Tata Aig General Insurance Co. ... vs Smt. Asma & 9 Others on 11 July, 2017

Bench: Bharati Sapru, Mahboob Ali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2244 of 2017
 

 
Appellant :- M/S Tata Aig General Insurance Co. Ltd. -Charge
 
Respondent :- Smt. Asma & 9 Others
 
Counsel for Appellant :- Bhanu Bhushan Jauhari
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

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 M.A.C.P. No.591 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 six weeks on 04.09.2017.

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 :- 11.7.2017

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M/S Tata Aig General Insurance Co. ... vs Smt. Asma & 9 Others
2017 Latest Caselaw 2218 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M/S Tata Aig General Insurance Co. ... vs Smt. Asma & 9 Others2017 Latest Caselaw 2218 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M/S Tata Aig General Insurance Co. ... vs Smt. Asma & 9 Others
2017 Latest Caselaw 2218 ALL