Cholamandalam M.S General Ins. ... vs Kamla And 7 Others
2019 Latest Caselaw 4967 ALL

Citation : 2019 Latest Caselaw 4967 ALL
Judgement Date : 23 May, 2019

Allahabad High Court

Cholamandalam M.S General Ins. ... vs Kamla And 7 Others on 23 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1530 of 2019
 

 
Appellant :- Cholamandalam M.S General Insurance Company Limited. 
 
Respondent :- Kamla And 7 Others
 
Counsel for Appellant :- Rahul Sahai
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Admit.

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

3. Call for record of Court below.

4. Steps be taken immediately.

5. 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

Download the LatestLaws.com Mobile App