United India Insurance Company ... vs Ram Kanti And 3 Others
2019 Latest Caselaw 4956 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 622 of 2019
 

 
Appellant :- United India Insurance Company Limited
 
Respondent :- Ram Kanti And 3 Others
 
Counsel for Appellant :- Vipin Chandra Dixit
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Except certificate of deposit, there is no defect. Counsel for the appellant is directed to remove the defect within four weeks from today.

2. Office to allot regular number.

3. Admit.

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

5. Call for record of Court below.

6. Steps be taken immediately.

7. 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.

8. Connect with First Appeal From Order No. 1459 of 2019..

Order Date :- 23.5.2019

Mukesh