United India Insurance Co. Ltd. vs Teetu Singh And Another
2019 Latest Caselaw 5064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 534 of 2018
 
Appellant :- United India Insurance Co. Ltd.
 
Respondent :- Teetu Singh and another
 
Counsel for Appellant :- Saurabh Srivastava
 

 
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 :- 27.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 534 of 2018

Appellant :- United India Insurance Co. Ltd.

Respondent :- Teetu Singh and another

Counsel for Appellant :- Saurabh Srivastava

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Notices were issued to respondents, none present on behalf of them.

2. 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.

3. Admit.

4. 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 :- 27.5.2019/Mukesh