Madhya Pradesh High Court
National Insurance Company Ltd. vs Santu Bai on 22 November, 2016
1
Miscellaneous Appeal No.2079/2016
22.11.2016
Shri Minind Phadke, learned counsel for the
appellant - Insurance Company.
Heard on the question of admission.
The miscellaneous appeal is admitted for final
hearing.
Also heard on IA No.8961/2016, an application
for stay.
Issue notice on both to the respondents upon
payment of process fee within a week; returnable within six weeks.
In the meanwhile, on depositing 50% of the impugned award passed by the learned Claims Tribunal along with interest and costs within a period of four weeks from today, remaining part of the impugned award shall remain stayed until further orders.
Record of the Claims Tribunal be requisitioned. C. c. as per rules.
(P.K. Jaiswal) Judge rcp