S.B.I. General Insurance Co. Ltd. vs Shyam Singh And 2 Others
2019 Latest Caselaw 4705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 586 of 2019
 
Appellant :- S.B.I. General Insurance Co. Ltd.
 
Respondent :- Shyam Singh And 2 Others
 
Counsel for Appellant :- Saurabh Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 17.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 586 of 2019

Appellant :- S.B.I. General Insurance Co. Ltd.

Respondent :- Shyam Singh And 2 Others

Counsel for Appellant :- Saurabh Srivastava

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2. Admit.

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

4. Steps be taken immediately.

5. The Insurance Company shall deposit only 75% of the awarded amount, as there is a dispute regarding functional disability of the injured and the Tribunal has not decided what was the functional disability of the injured.

6. In the peculiar facts and circumstances only 75% be deposited, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 50% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 17.5.2019/Mukesh