Madhya Pradesh High Court
Branch Manager New India Assurance ... vs Smt. Pushpa Rungirey on 21 March, 2023
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 1544 of 2023
(BRANCH MANAGER NEW INDIA ASSURANCE COMPANY LIMITED Vs SMT. PUSHPA RUNGIREY AND
OTHERS)
Dated : 21-03-2023
Ms. Asghari Khan- Advocate for the appellant.
Call for the record of the Claims Tribunal.
Also heard on I.A. No. 4013/2023, an application under Order 41 Rule
5 of C.P.C.
Issue notice on merits as well as of I.A. No.4013/2023 to the respondents
on payment of process fee by registered AD mode, payable within seven working days.
As an interim measure, it is directed that in case, if the appellant deposits the entire awarded amount within a period of two months from today, then 50% of the same shall be kept in the FDR of a Nationalized Bank and the remaining 50% shall be disbursed to the respondents/claimants as per the terms and conditions of the award.
Needless to mention that in case, if any cash amount is to be released, then the same shall be done after taking due surety from the claimants.
List this case in the week commencing 24.04.2023 for confirmation of stay.
(G.S. AHLUWALIA) JUDGE ashish ASHISH KUMAR LILHARE 2023.03.21 19:06:43 +05'30'