Vishnu Dutt And Anr. vs Smt. Hewanti Devi And Others
2012 Latest Caselaw 2740 ALL

Citation : 2012 Latest Caselaw 2740 ALL
Judgement Date : 6 July, 2012

Allahabad High Court

Vishnu Dutt And Anr. vs Smt. Hewanti Devi And Others on 6 July, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2638 of 2012
 

 
Petitioner :- Vishnu Dutt And Anr.
 
Respondent :- Smt. Hewanti Devi And Others
 
Petitioner Counsel :- Kripa Shanker Singh
 
Respondent Counsel :- Avinash Jaiswal
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondents returnable at an early date. The appellant may take steps to serve the respondents by ordinary post as well as by registered post.

Until further orders of this Court, the effect and operation of the impugned judgment and award dated 28.3.2012 passed by the Additional District Judge, Court No. 2, Gorakhpur/Motor Accident Claims Tribunal, Gorakhpur in M.A.C.P. No. 344 of 2007, Smt. Hewanti Devi and another Vs. Banwari Lal and others shall remain stayed provided the appellant deposits 50% of the amount of award within six weeks. The claimants shall be entitled to withdraw the entire amount. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 6.7.2012