I.C.I.C.I. Lombard General ... vs Asha Devi And 9 Others
2019 Latest Caselaw 3694 ALL

Citation : 2019 Latest Caselaw 3694 ALL
Judgement Date : 29 April, 2019

Allahabad High Court

I.C.I.C.I. Lombard General ... vs Asha Devi And 9 Others on 29 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1216 of 2019
 

 
Appellant :- I.C.I.C.I. Lombard General Insurance Company Limited
 
Respondent :- Asha Devi And 9 Others
 
Counsel for Appellant :- Pranjal Mehrotra
 
Counsel for Respondent :- Mayank
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondent nos. 9 and 10 by speed / registered post.

Steps be taken immediately.

The income prima facie appears to be assessed on higher side. Insurance Company shall deposit 75% out of the compensation allowed by the the Tribunal, 50% be permitted to be withdrawn by the heirs of the deceased and rest of the amount shall be invested in an interest fetching account / FDR in a nationalised Bank for three years and on compensation of three years the interest shall be paid. The amount be deposited within 12 weeks.

Order Date :- 29.4.2019

Mukesh