The New India Assurance Co. Ltd. vs Lukhru And 3 Others
2019 Latest Caselaw 2848 ALL

Citation : 2019 Latest Caselaw 2848 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

The New India Assurance Co. Ltd. vs Lukhru And 3 Others on 11 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 995 of 2019
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Lukhru And 3 Others
 
Counsel for Appellant :- Ajay Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard Sri Ajay Singh, learned counsel for appellant. None present for respondent.

2. Admit.

3. Issue notice to the respondent by speed / registered post returnable on 8.7.2019.

4. 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.P. No.54 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