Kanhaiya Lal vs Ashok Kumar And Others
2012 Latest Caselaw 1419 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1674 of 2012
 

 
Petitioner :- Kanhaiya Lal
 
Respondent :- Ashok Kumar And Others
 
Petitioner Counsel :- Santosh Kumar Singh
 
Respondent Counsel :- O.P. Rai
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Mohd. Tahir,J.

The counsel for the appellant submits that:

The claimants are the sons and the daughters of the deceased;

 The daughters are already married;

One of the sons is employed and  the other one is major and was not dependent on the deceased.

Admit.

Issue notice.

Until further orders of the court, the operation of the impugned award dated 9.2.2012 passed by MACT/Additional District and Sessions Judge, Court No. 1, Ghaziabad, in MACP No. 346 of 2006 shall remain stayed provided the appellant deposits Rs. 50,000/- within two months from today. The amount deposited here may be remitted to court below for adjustment.

The claimants (Award-holder) will be entitled to lift the amount without any security.

Order Date :- 7.5.2012

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