Allahabad High Court
The Oriental Insurance Company. Ltd. vs Mohd. Iqbal And Others on 6 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER No. - 32 of 2010 Petitioner :- The Oriental Insurance Company. Ltd. Respondent :- Mohd. Iqbal And Others Petitioner Counsel :- Arvind Kumar Respondent Counsel :- Ram Surat Patel Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Admit.
Issue notice upon the respondents by registered post with acknowledgement due within a period of fortnight from this date returnable six weeks hence. The appeal will be heard and the stay of the order impugned passed by the learned Judge, Motor Accident Claims Tribunal, Allahabad dated 27.10.2009 in M.A.C. P.No. 535 of 2008 will be operative subject to deposit of the entire awarded amount of Rs. 10,29,000/- along with interest accrued thereon till date within a period of one month from this date. Tribunal concerned is at liberty to release 50% of the total deposited amount to the claimant/s without security.
However, Tribunal concerned is at liberty to keep remaining/balance 50% of the total deposited amount in a short term Fixed Deposit of a nationalised bank and will be renewed time to time till the payment is made or till further order/s of the Court, whichever is applicable. The entire deposited amount will include the statutory deposit of Rs. 25,000/, which will be remitted in favour of the concerned Tribunal as expeditiously as possible.
Order Date :- 6.1.2010 R