The Oriental Insuarnce Co. Ltd. vs Mamta Devi And 4 Others
2019 Latest Caselaw 5329 ALL

Citation : 2019 Latest Caselaw 5329 ALL
Judgement Date : 31 May, 2019

Allahabad High Court

The Oriental Insuarnce Co. Ltd. vs Mamta Devi And 4 Others on 31 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 700 of 2019
 

 
Appellant :- The Oriental Insuarnce Co. Ltd.
 
Respondent :- Mamta Devi And 4 Others
 
Counsel for Appellant :- Komal Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Copy of formal order is dispensed with. Office to allot regular number.

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, 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 :- 31.5.2019

Mukesh

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