Rupak Kumar Singh And Anohter vs Pankaj Chaudhary And Another
2013 Latest Caselaw 1596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1166 of 2013
 

 
Petitioner :- Rupak Kumar Singh And Anohter
 
Respondent :- Pankaj Chaudhary And Another
 
Petitioner Counsel :- Dr. D.K. Tiwari
 
Respondent Counsel :- V.K. Shukla
 

 
Hon'ble Rajes Kumar,J.

Admit.

Sri Vidyakant Shukla, Advocate appears on behalf of respondent no. 1. Issue notice to respondent no. 2.

The appellant may take steps to serve the respondent no. 2 by registered post.

Until further orders of this Court, the effect and operation of the judgment and award dated 25.1.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Room No. 7, Muzaffar Nagar in Motor Accident Claim Case No. 380 of 2009 (Pankaj Chaudhary Vs. Rupak Kumar Singh and others) shall remain stayed provided the appellant deposits 50% of the amount of compensation within four weeks. Out of the amount deposited, the claimant shall be entitled to withdraw the entire amount as per direction given by the Tribunal. 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 :- 2.5.2013

OP