Raj Singh Alias Raju vs Smt. Chinta And 6 Ors.
2013 Latest Caselaw 597 ALL

Citation : 2013 Latest Caselaw 597 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Raj Singh Alias Raju vs Smt. Chinta And 6 Ors. on 9 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 912 of 2013
 

 
Petitioner :- Raj Singh Alias Raju
 
Respondent :- Smt. Chinta And 6 Ors.
 
Petitioner Counsel :- V.C. Dixit
 

 
Hon'ble Rajes Kumar,J.

This is an Appeal by the driver of the Tractor No. U.P. 12 E-6694, owned by the respondent nos. 4, 5 and 6. The Tribunal has held both the appellant as well as the owner of the vehicle liable to pay the compensation.

Admit.

Issue notice to the respondents. The appellants may take steps to serve the respondents by Registered Post.

List after two months.

Until further orders of the Court, the recovery against the appellant in pursuance of the impugned order dated 24.1.2013, passed in MACP No. 355 of 2010, by the Motor Accident Claims Tribunal, Muzaffarnagar, shall remain stayed. However, it will be open to the Execution court to recover the amount of compensation from the owner of the vehicle.

Order Date :- 9.4.2013