United India Insurance Co .Ltd. vs Seema Sinha And 4 Others
2019 Latest Caselaw 3804 ALL

Citation : 2019 Latest Caselaw 3804 ALL
Judgement Date : 30 April, 2019

Allahabad High Court

United India Insurance Co .Ltd. vs Seema Sinha And 4 Others on 30 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 309 of 2019
 

 
Appellant :- United India Insurance Co .Ltd.
 
Respondent :- Seema Sinha And 4 Others
 
Counsel for Appellant :- Kuldip Shanker Amist
 
Counsel for Respondent :- Durga Charan Singh Yadav,Amit Kumar Singh,D.C.S. Yadav
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Office to give regular number.

2. Admit.

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

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.No.43 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 :- 30.4.2019

Mukesh