The New India Assurance Co. Ltd. vs A.K. Tripathi
2019 Latest Caselaw 4695 ALL

Citation : 2019 Latest Caselaw 4695 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

The New India Assurance Co. Ltd. vs A.K. Tripathi on 17 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1422 of 2019
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- A.K. Tripathi
 
Counsel for Appellant :- Arvind Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post returnable on 2nd September, 2019.

Steps be taken immediately.

The the execution proceedings shall remain stayed, if the appellant-Insurance Company deposit the entire amount 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 :- 17.5.2019

Mukesh

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