Ganju Kushwaha vs Smt. Mamta And 5 Others
2013 Latest Caselaw 3543 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1711 of 2013
 

 
Appellant :- Ganju Kushwaha
 
Respondent :- Smt. Mamta And 5 Others
 
Counsel for Appellant :- Awadhesh Prasad Pandey
 

 
Hon'ble Rajes Kumar,J.

Admit and connect with F.A.F.O. No. 1540 of 2013, Ganju Kushwaha Vs. Smt. Mamta and others.

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

Until further orders of this Court, the operation of the order dated 25.03.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.14, Jhansi in Motor Accident Claim No.351 of 2010, Smt. Mamta and others Vs. Ganju Kushwaha and another, shall remain stayed, provided the appellant deposits a sum of Rs.1 lac within a period of six weeks. Any amount already deposited shall be given adjustment. The claimants shall be entitled to withdraw the entire amount so deposited.

Registry is directed to remit back the statutory amount to the concerned Tribunal within a period of four weeks.

Order Date :- 2.7.2013

OP