Radheyshyam vs Babli And Others
2012 Latest Caselaw 1232 ALL

Citation : 2012 Latest Caselaw 1232 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Radheyshyam vs Babli And Others on 2 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1742 of 2012
 

 
Petitioner :- Radheyshyam
 
Respondent :- Babli And Others
 
Petitioner Counsel :- Pankaj Bharti
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Issue notice to the respondents. The appellant may take steps to serve the respondents.

List in the week commencing 16.7.2012.

Meanwhile, the operation of the judgment and decree dated 20.1.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 2, Muzaffar Nagar in M.A.C.P. No. 144 of 2009, Babita and others Vs. Radheyshyam and others, shall remain stayed provided the appellant deposits the entire amount of award within one month. Out of the total amount deposited, 50% only shall be paid to the claimants and the balance amount shall be kept in a Nationalized bank yielding maximum interest. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within two weeks.

Order Date :- 2.5.2012