Icici Lombard General Insurance ... vs Mitlesh And 2 Others
2019 Latest Caselaw 4608 ALL

Citation : 2019 Latest Caselaw 4608 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Icici Lombard General Insurance ... vs Mitlesh And 2 Others on 16 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1414 of 2019
 

 
Appellant :- ICICI Lombard General Insurance Company Ltd.
 
Respondent :- Mitlesh And 2 Others
 
Counsel for Appellant :- Rahul Sahai
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post.

Steps be taken immediately.

The main ground for appeal is involvement of vehicle which is disputed by both, owner as well as insurance company.

The judgment and decree shall remain stayed if the appellant-Insurance Company deposit the entire award along with interest within 12 weeks 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 :- 16.5.2019

Mukesh