Allahabad High Court
The New India Assurance Co. Ltd. vs Smt. Tasmiri Devi And Others on 7 May, 2012
Author: Yatindra Singh
Bench: Yatindra Singh, Mohd. Tahir
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- FIRST APPEAL FROM ORDER No. - 1814 of 2012 Petitioner :- The New India Assurance Co. Ltd. Respondent :- Smt. Tasmiri Devi And Others Petitioner Counsel :- V.C. Dixit Respondent Counsel :- K.S. Chahar Hon'ble Yatindra Singh,J.
Hon'ble Mohd. Tahir,J.
Admit on the following substantial question of law:
'Whether in the circumstances of the case, can it be said that the death was caused due to the accident arising out of and in the course of employment?
Issue notice.
Till further orders of the Court, the entire amount deposited by the appellant will be kept in a fixed deposit in a nationalised bank. However, the claimants will be given a monthly interest arising out of the said deposit, without any security.
The authority below may consider making an arrangement for transferring the interest directly to the savings bank account of respondent no. 1, Smt. Tasmiri Devi.
Order Date :- 7.5.2012 sks-grade iv