H.D.F.C Ergo General Insurance ... vs Prabharani And 6 Others
2019 Latest Caselaw 4709 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1427 of 2019
 

 
Appellant :- H.D.F.C Ergo General Insurance Company Ltd
 
Respondent :- Prabharani And 6 Others
 
Counsel for Appellant :- Sushil Kumar Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post.

Steps be taken immediately.

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.

List this matter on 28.5.2019 as fresh.

Learned counsel shall enquire from his client as to whether the vehicle was insured earlier with any other insurance company as there is a doubt created regarding the insurance of the vehicle from midnight on 25.3.2017.

Order Date :- 17.5.2019

Mukesh