Bharti Axa General Insurance ... vs Guddi And 7 Others
2019 Latest Caselaw 4706 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 584 of 2019
 
Appellant :- Bharti Axa General Insurance Company Ltd.
 
Respondent :- Guddi And 7 Others
 
Counsel for Appellant :- Pawan Kumar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Admit.

2. Issue notice to the respondents by speed / registered post.

3. Steps be taken immediately.

4. 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.

5. List on 2nd December, 2019.

Order Date :- 17.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 584 of 2019

Appellant :- Bharti Axa General Insurance Company Ltd.

Respondent :- Guddi And 7 Others

Counsel for Appellant :- Pawan Kumar Singh

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