Sunil Kumar vs Smt. Budhna Devi & Others
2011 Latest Caselaw 1207 ALL

Citation : 2011 Latest Caselaw 1207 ALL
Judgement Date : 19 April, 2011

Allahabad High Court

Sunil Kumar vs Smt. Budhna Devi & Others on 19 April, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 330 of 2011
 

 
Petitioner :- Sunil Kumar
 
Respondent :- Smt. Budhna Devi & Others
 
Petitioner Counsel :- J.A. Khan,Ram Singh
 
Respondent Counsel :- Devi Shankar Shukla
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Delay in filing the appeal is condoned.

Admit.

Issue notices.

Appellant will take fresh steps to serve the unrepresented respondents by registered post.

Until further orders of the Court, the recovery by the Insurance Company against the appellant in pursuance of impugned judgment and decree dated 19.04.2007 passed by Motor Accident Claims Tribunal/Additional District and Sessions Judge Court No.13, Allahabad in M.A.C.P. No. 880 of 2002 shall remain stayed provided the appellant deposits security (other than cash or Bank Guarantee) of the disputed amount before court below within two months.

Order Date :- 19.4.2011