Cholamandalam M.S. General ... vs Anita And 9 Others
2019 Latest Caselaw 5175 ALL

Citation : 2019 Latest Caselaw 5175 ALL
Judgement Date : 29 May, 2019

Allahabad High Court

Cholamandalam M.S. General ... vs Anita And 9 Others on 29 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1541 of 2019
 

 
Appellant :- Cholamandalam M.S. General Insurance Co. Ltd.
 
Respondent :- Anita And 9 Others
 
Counsel for Appellant :- Pawan Kumar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post.

Steps be taken immediately.

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, 50% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 50% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 29.5.2019

Mukesh

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