The New India Assurance Co. Ltd. vs Smt. Mamta Pandey And Others
2019 Latest Caselaw 3808 ALL

Citation : 2019 Latest Caselaw 3808 ALL
Judgement Date : 30 April, 2019

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Mamta Pandey And Others on 30 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1096 of 2006
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Mamta Pandey And Others
 
Counsel for Appellant :- V.C. Dixit
 
Counsel for Respondent :- Pramod Kumar Singh,Anand Prakash Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal qua respondent no. 4 shall stand abated.

The claimants have requested that the other amount standing in their name may kindly be released so that the minor who have now become major may be able to pay the fees.

Call for record of Court below.

The 75% of the deposited amount be released in favour of claimant without furnishing security.

List on 1.8.2019 for final disposal.

Order Date :- 30.4.2019

Mukesh

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