The New India Assurance Co. Ltd. vs Jagdev Prasad And 2 Others
2017 Latest Caselaw 2343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 519 of 2017
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Jagdev Prasad And 2 Others
 
Counsel for Appellant :- Vinay Kumar Khare
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

There is a short delay of 3 days. It is condoned.

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.287 of 2013  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 06.09.2017.

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 :- 13.7.2017

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