I.C.I.C.I Lombard General ... vs Amrish Kumar Shukla And 4 Others
2019 Latest Caselaw 4070 ALL

Citation : 2019 Latest Caselaw 4070 ALL
Judgement Date : 3 May, 2019

Allahabad High Court

I.C.I.C.I Lombard General ... vs Amrish Kumar Shukla And 4 Others on 3 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1294 of 2019
 

 
Appellant :- I.C.I.C.I Lombard General Insurance Co. Ltd.
 
Respondent :- Amrish Kumar Shukla And 4 Others
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- Nawal Kishor Mishra
 

 
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.

6. Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.1245 of 2015, 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 :- 3.5.2019

Mukesh