National Insurance Co. Ltd. vs Shivi Chaudhary And 5 Others
2019 Latest Caselaw 2811 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 434 of 2019
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Shivi Chaudhary And 5 Others
 
Counsel for Appellant :- Kuldip Shanker Amist
 
Counsel for Respondent :- Pankaj Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard Sri Kuldip Shanker Amist, learned counsel for appellant and Sri Pankaj Kumar Srivastava, learned counsel for respondent.

Except certificate of deposit, there is no other defect.

Defect be removed on or before 7.5.2019. Office to give regular number.

Admit.

Issue notice to the respondent by speed / registered post returnable on 7.5.2019.

Call for record of Court below.

Steps be taken immediately.

Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.876 of 2017 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