The New India Assurance Company ... vs Asma Zaidi And Others
2022 Latest Caselaw 234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3741 of 2010
 

 
Appellant :- The New India Assurance Company Ltd.
 
Respondent :- Asma Zaidi And Others
 
Counsel for Appellant :- Rakesh Bahadur,Praful Bahadur
 
Counsel for Respondent :- Vidya Kant Shukla,Arvind Kumar,Chetan Chateerjee,Ishir Sripat
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Ajai Tyagi,J.

As per Sri Ishir Sripat, learned counsel for respondent as the purpose of keeping the amount in fixed deposit is that it may not be squandered away. As per the judgment of A.V. Padma, we direct that out of the fixed deposits kept in the name of the minor who is now become major and wants to study abroad 50% be released by the tribunal forthwith without security. This would be over and above 50% already disbursed by the orders of this Court. Record be sent back to the tribunal for this re-disbursement.

The order of disbursement be passed on or before 20.04.2022 and the same may be re-transmitted along with the record on or before 29.04.2022.

List the matter on 09.05.2022.

Order Date :- 30.3.2022

PS