Allahabad High Court
The Oriental Insurance Company Ltd. vs Smt. Jarawati Devi & Others on 11 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER No. - 2827 of 2008 Petitioner :- The Oriental Insurance Company Ltd. Respondent :- Smt. Jarawati Devi & Others Petitioner Counsel :- Ashok K. Jaiswal Respondent Counsel :- K.N.Yadav,A.K.Singh,D.S.P. Singh,Sameer Sharma Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Admit.
Issue notice.
The appeal will be heard and the stay of the order impugned judgement and decree passed by the learned Motor Accident Claims Tribunal/ Additional District & Session Judge Court no.12, Varanasi in MACP No. 91 of 2005 dated 28.9.07 and 10.10.07 will be operative subject to deposit of the entire awarded amount alongwith the interest accrued thereon till date within a period of one month from the date. The Tribunal concerned is directed to release 50% of the total deposited amount to the claimant/s without security and the remaining balance 50% of the total deposited amount will be kept 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 :- 11.1.2010 ssm