The Oriental Insurance Company ... vs Smt. Sona Devi & Another
2017 Latest Caselaw 2349 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 907 of 2017
 

 
Appellant :- The Oriental Insurance Company Ltd. Thru' Asstt. Manager
 
Respondent :- Smt. Sona Devi & Another
 
Counsel for Appellant :- Ashok Kumar Srivastava
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

Admit.

Shri Ram Surat Patel, 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 Case No. E.C.61/2015 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 18.08.2017.

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 :- 13.7.2017

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