Madhya Pradesh High Court
United India Insurance Co.Ltd. vs Smt Ranibai on 9 May, 2022
Author: Nandita Dubey
Bench: Nandita Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 2005 of 2022
(UNITED INDIA INSURANCE CO.LTD. Vs SMT RANIBAI AND OTHERS)
Dated : 09-05-2022
Shri Suresh Raj, learned counsel for the appellant.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within seven
working days by all modes, returnable within three weeks.
As an interim measure, it is directed that subject to deposit of 50% of the awarded amount before the Claims Tribunal within a period of thirty days from today by the appellant, the execution of rest of the amount shall remain stayed.
The amount, so deposited by the appellant, may be disbursed by the Claims Tribunal to the claimants on filing an application in this regard.
Record of the learned Claims Tribunal be also requisitioned. C.c.as per rules.
(NANDITA DUBEY) JUDGE Ansari Signature Not Verified SAN Digitally signed by MANZOOR AHMED Date: 2022.05.09 16:20:12 IST