National Insurance Company ... vs Sarla Devi And 3 Others
2019 Latest Caselaw 3127 ALL

Citation : 2019 Latest Caselaw 3127 ALL
Judgement Date : 18 April, 2019

Allahabad High Court

National Insurance Company ... vs Sarla Devi And 3 Others on 18 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 462 of 2019
 

 
Appellant :- National Insurance Company Limited
 
Respondent :- Sarla Devi And 3 Others
 
Counsel for Appellant :- Nishant Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Certificate of deposit be filed on or before 30.4.2019.

Office to give regular number.

Admit.

Issue notice to respondents by speed / registered post returnable on 1st July, 2019.

Steps be taken immediately.

Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.243 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 :- 18.4.2019

Mukesh