M/S Tata Aig General Insurance Co. ... vs Omwati And 3 Others
2019 Latest Caselaw 5089 ALL

Citation : 2019 Latest Caselaw 5089 ALL
Judgement Date : 28 May, 2019

Allahabad High Court

M/S Tata Aig General Insurance Co. ... vs Omwati And 3 Others on 28 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1567 of 2019
 

 
Appellant :- M/S Tata Aig General Insurance Co. Ltd.
 
Respondent :- Omwati And 3 Others
 
Counsel for Appellant :- Pranjal Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post.

Steps be taken immediately.

The quantum according to counsel for appellant is not as per judgment of National Insurance Company Limited Vs. Pranay Sethi and Others, 2017 LAWsuit(SC) 1093, 75% of the decreed amount be deposited as it clearly appears that the assessment of income of the deceased is on higher side then the normal calculation, 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 :- 28.5.2019

Mukesh