Universal Sompo General ... vs Smt Renu And Others
2021 Latest Caselaw 7318 ALL

Citation : 2021 Latest Caselaw 7318 ALL
Judgement Date : 8 July, 2021

Allahabad High Court

Universal Sompo General ... vs Smt Renu And Others on 8 July, 2021

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 309 of 2021
 

 
Appellant :- Universal Sompo General Insurance Company Ltd.
 
Respondent :- Smt Renu And Others
 
Counsel for Appellant :- Anubhav Chandra
 
Counsel for Respondent :- Satya Deo Ojha,Ram Shiromani Yadav
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard.

Office to give regular number if all the defects are removed. Name of Sri Ojha be shown for the claimant-respondents.

It appears that the Tribunal has considered the highest income on the basis of the Judgment of the Apex Court.

Admit.

Issue notice to the respondents.

Steps be taken immediately.

Call for the record and proceedings of the court below.

List the matter when the cause list starts.

The appellant shall deposit the entire amount. On deposit of the entire amount, the award impugned shall remained stayed. 60 per cent of the amount will be permitted to be withdrawn by the claimants and rest 40 per cent will be kept in fixed deposit before the Tribunal.

Order Date :- 8.7.2021

Ram Murti