M/S Aver Green Horticulture & Land ... vs Rakesh And Another
2011 Latest Caselaw 1709 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1463 of 2011
 

 
Petitioner :- M/S Aver Green Horticulture & Land Scape
 
Respondent :- Rakesh And Another
 
Petitioner Counsel :- Shailendra P.Singh Gahlot,A.K.Ojha,Saurabh Gour
 
Respondent Counsel :- Komal Mehrotra
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Issue notices to the respondents who are not represented by the counsel.

Until further orders of the Court, the operation of the impugned judgment and award dated 23.2.2008, passed by Additional District Judge/Motor Accident Claims Tribunal, Court No.10, Ghaziabad in M.A.C. No. 170 of 2004 shall remain stayed provided the appellant deposits 2/3 of the amount awarded by the impugned order within two months from today. The amount deposited here may be remitted to the court below for adjustment.

The claimant (award holder) would be entitled to lift 1/3 of the deposited amount without any security and remaining 2/3 amount will be kept in a fixed deposit in any nationalised Bank and will be renewed from time to time.

The claimant (award holder) will also be given interest of the fixed deposit monthly/ annually without any security.

Order Date :- 16.5.2011

NS