Allahabad High Court
The Oriental Insurance Co. Ltd. vs Sadhna Devi And 5 Others on 3 December, 2019
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1308 of 2019 Appellant :- The Oriental Insurance Co. Ltd. Respondent :- Sadhna Devi And 5 Others Counsel for Appellant :- Parv Agarwal Counsel for Respondent :- Anand Kumar Srivastava Hon'ble Dr. Kaushal Jayendra Thaker,J.
(Ref: Civil Misc. Delay Condonation Application) This is an application seeking condonation of delay in filing appeal.
Cause shown is sufficient.
The delay in filing the appeal is hereby condoned.
This application, accordingly, stands allowed.
Order Date :- 3.12.2019/Mukesh Court No. - 33 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1308 of 2019 Appellant :- The Oriental Insurance Co. Ltd.
Respondent :- Sadhna Devi And 5 Others Counsel for Appellant :- Parv Agarwal Counsel for Respondent :- Anand Kumar Srivastava Hon'ble Dr. Kaushal Jayendra Thaker,J.
The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.
Admit.
Issue notice to unrepresented respondents returnable on 10.1.2020.
Steps be taken immediately.
On appellant depositing the entire awarded amount before the Tribunal, the execution of the order impugned shall remain stayed. Out of the entire deposited amount, 50% shall be allowed to be withdrawn by claimants and 50% shall be invested in a Fixed Deposit Account-carrying maximum interest for minimum period of three years and the interest on it be paid to claimants.
Order Date :- 3.12.2019/Mukesh