U.P.S.R.T.C. vs Smt Anguri Devi And Another
2013 Latest Caselaw 1318 ALL

Citation : 2013 Latest Caselaw 1318 ALL
Judgement Date : 25 April, 2013

Allahabad High Court

U.P.S.R.T.C. vs Smt Anguri Devi And Another on 25 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1100 of 2013
 

 
Petitioner :- U.P.S.R.T.C.
 
Respondent :- Smt Anguri Devi And Another
 
Petitioner Counsel :- M.M. Sahai
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that the age of the deceased was 26 years and he was unmarried. The age of the claimants was between 40-45 years. The Tribunal has erred in taking the multiplier of 17 while taking the age of the deceased. The multiplier should be adopted on the basis of the age of the parents.

Admit.

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

Until further orders of this Court, the effect and operation of the judgment and order dated 19.2.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 2, Firozabad in M.A.C.P. No. 300/2010 shall remain stayed provided the appellant deposits a sum of Rs.2,50,000/- within a period of four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw half of the amount without security and half of the amount on furnishing security in the form of other than cash or Bank guarantee. Any amount already deposited shall be given adjustment.

Office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 25.4.2013