The New India Assurance Company ... vs Raj Bahadur Singh And 2 Others
2019 Latest Caselaw 3544 ALL

Citation : 2019 Latest Caselaw 3544 ALL
Judgement Date : 25 April, 2019

Allahabad High Court

The New India Assurance Company ... vs Raj Bahadur Singh And 2 Others on 25 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1165 of 2019
 

 
Appellant :- The New India Assurance Company Ltd.
 
Respondent :- Raj Bahadur Singh And 2 Others
 
Counsel for Appellant :- Ashish Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Admit.

2. Issue notice to the respondent by speed / registered post.

3. Call for record of Court below.

4. Steps be taken immediately.

5. Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.547 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 :- 25.4.2019

Mukesh

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