Ram Lal Patel vs Smt. Geeta Devi And Others
2011 Latest Caselaw 2220 ALL

Citation : 2011 Latest Caselaw 2220 ALL
Judgement Date : 31 May, 2011

Allahabad High Court

Ram Lal Patel vs Smt. Geeta Devi And Others on 31 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1968 of 2011
 

 
Petitioner :- Ram Lal Patel
 
Respondent :- Smt. Geeta Devi And Others
 
Petitioner Counsel :- Ram Singh
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

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

Until further orders of the Court, the operation of impugned award dated 31.3.2011, passed by MACT/District Judge, Allahabad in M.A.C.P. No. 712 of 2007 shall remain stayed provided the appellant deposits 3/4 of the amount awarded by the impugned award within two months from today. The amount deposited here may be remitted to Court below for adjustment.

The Court below will invest the amount in any Nationalised Bank or permit the claimants (award holders) to withdraw the amount without any security in the same proportion as has been directed by the impugned award. The fixed deposit may be renewed from time to time.

Order Date :- 31.5.2011