Anil Kumar vs The United India Insurance Co. ...
2017 Latest Caselaw 2236 ALL

Citation : 2017 Latest Caselaw 2236 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

Anil Kumar vs The United India Insurance Co. ... on 11 July, 2017

Bench: Bharati Sapru, Mahboob Ali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2247 of 2017
 

 
Appellant :- Anil Kumar
 
Respondent :- The United India Insurance Co. Ltd. & 8 Others
 
Counsel for Appellant :- Ajendra Kumar
 

 
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.207 of 2014 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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