I.C.I.C.I Lombard General ... vs Hansmukhi And 8 Others
2019 Latest Caselaw 2807 ALL

Citation : 2019 Latest Caselaw 2807 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

I.C.I.C.I Lombard General ... vs Hansmukhi And 8 Others on 11 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1013 of 2019
 

 
Appellant :- I.C.I.C.I Lombard General Insurance Co. Ltd. And Another
 
Respondent :- Hansmukhi And 8 Others
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- Pankaj Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Admit.

2. Issue notice to the respondent by speed / registered post returnable on 7.7.2019.

3. Call for record of Court below.

5. Steps be taken immediately.

6. Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.No.433 of 2014, if not already deposited within two months from today, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 11.4.2019

Mukesh