Icici Lombard General Insurance ... vs Vimla Devi And 3 Others
2019 Latest Caselaw 4948 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 623 of 2019
 
Appellant :- Icici Lombard General Insurance Co. Ltd.
 
Respondent :- Vimla Devi And 3 Others
 
Counsel for Appellant :- Rahul Sahai
 

 
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 :- 23.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 623 of 2019

Appellant :- Icici Lombard General Insurance Co. Ltd.

Respondent :- Vimla Devi And 3 Others

Counsel for Appellant :- Rahul Sahai

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. Call for record of Court below.

5. Steps be taken immediately.

6. 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.

Order Date :- 23.5.2019/Mukesh