Future General India Insurance ... vs Smt. Rinti Singh & 5 Others
2017 Latest Caselaw 2622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2403 of 2017
 

 
Appellant :- Future General India Insurance Co. Ltd.
 
Respondent :- Smt. Rinti Singh & 5 Others
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- Rajneesh Kumar Tiwari
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

Admit.

Shri Rajesh Tiwari, Advocate appears for the respondents no.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. No.52 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 one month on 28.08.2017.

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 :- 21.7.2017

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