National Insurance Co. Ltd. vs Devi Charan And 3 Others
2019 Latest Caselaw 2844 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 425 of 2019
 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Devi Charan And 3 Others
 
Counsel for Appellant :- Rajesh Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 11.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 425 of 2019

Appellant :- National Insurance Co. Ltd.

Respondent :- Devi Charan And 3 Others

Counsel for Appellant :- Rajesh Kumar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents 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.4 of 2018 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