The National Insurance Company ... vs Rani Sachan And 7 Others
2019 Latest Caselaw 4868 ALL

Citation : 2019 Latest Caselaw 4868 ALL
Judgement Date : 22 May, 2019

Allahabad High Court

The National Insurance Company ... vs Rani Sachan And 7 Others on 22 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 391 of 2019
 

 
Appellant :- The National Insurance Company Limited
 
Respondent :- Rani Sachan And 7 Others
 
Counsel for Appellant :- Pankaj Rai
 
Counsel for Respondent :- Hari Nath Chaubey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The statutory deposit has been paid by the appellant. Office to give regular number. Counsel for the claimant is present.

Admit.

Issue notice to the owner 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 for three years and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.

List in the month of December, 2019.

Order Date :- 22.5.2019

Mukesh