The New India Assurance Company ... vs Smt. Bhagwan Devi & 5 Others
2017 Latest Caselaw 2238 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- FIRST APPEAL FROM ORDER No. - 2241 of 2017
 
Appellant :- The New India Assurance Company Ltd. Thru' Branch Manager
 
Respondent :- Smt. Bhagwan Devi & 5 Others
 
Counsel for Appellant :- Saral Srivastava
 
Counsel for Respondent :- Namit Kumar Sharma
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

Admit.

Shri Namit Kumar Sharma, Advocate appears for the respondent nos.1 to 4 who may file a counter affidavit within a month.

Issue notice to the respondent nos.5 and 6 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.492 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 16.08.2017.

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 :- 11.7.2017

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