Icici Lombard General Insurance ... vs Smt. Kesawati And Ors.
2017 Latest Caselaw 6836 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER No. - 849 of 2017
 

 
Appellant :- Icici Lombard General Insurance Co. Limited Throu,Manager
 
Respondent :- Smt. Kesawati And Ors.
 
Counsel for Appellant :- Brijendra Chaudhary
 

 
Hon'ble Mahendra Dayal,J.

Heard the learned counsel for the appellant and perused the impugned award.

Admit.

Issue notice to the respondents.

Summon the lower court record.

List after service of notice and receipt of lower court record.

Order Date :- 14.11.2017

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.

Hon'ble Mahendra Dayal,J.

(C.M.Application No.116266 of 2017)

The execution of the impugned award dated 17.08.2017 passed by the motor accident claims tribunal, Lakhimpur Kheri in motor accident claim petition No.293 of 2014 shall remain stayed, till further order of this Court provided the appellant deposits the entire amount under the award before the Tribunal within six weeks after adjusting the statutory amount deposited by the appellant before this Court. The amount so deposited by the appellant shall be kept in interest bearing fixed deposit scheme till further order of this Court.

Order Date :- 14.11.2017

psd