Indrajeet Chaudhary vs Smt. Irmila Devi Nad 7 Ors.
2013 Latest Caselaw 624 ALL

Citation : 2013 Latest Caselaw 624 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Indrajeet Chaudhary vs Smt. Irmila Devi Nad 7 Ors. on 9 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 906 of 2013
 

 
Petitioner :- Indrajeet Chaudhary
 
Respondent :- Smt. Irmila Devi Nad 7 Ors.
 
Petitioner Counsel :- Hanuman Deen Verma
 

 
Hon'ble Rajes Kumar,J.

Admit.

Issue notice.

The appellant may take steps to serve the respondents by Registered post within two weeks.

Connect it with First Appeal From Order No. 847 of 2013.

Until further orders of the Court, the operation of the impugned judgment dated 21.12.2012, passed by the Motor Accident Claims Tribunal, Court No.1, Basti, in MACP No. 28 of 2011, shall remain stayed, provided, the appellant deposits a sum of Rupees One Lakh Fifty Thousand within six weeks from today. The claimants shall be entitled to withdraw the entire amount deposited.

Any amount deposited shall be given due adjustment.

The office is directed to remit back the statutory amount deposited to the concerned Tribunal within four weeks.

In case of any default, the interim order shall stand automatically discharged.

Order Date :- 9.4.2013