National Insurance Company Ltd. vs Annu Baranwal And 6 Others
2019 Latest Caselaw 2849 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 992 of 2019
 

 
Appellant :- National Insurance Company Ltd.
 
Respondent :- Annu Baranwal And 6 Others
 
Counsel for Appellant :- Sudhanshu Behari Lal Gour
 
Counsel for Respondent :- Brijesh Kumar Mishra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard Sri Sudhanshu Behari Lal Gour, 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.242 of 2016, 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