Irfan vs Phool Chand And 2 Ors.
2013 Latest Caselaw 2023 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1318 of 2013
 

 
Petitioner :- Irfan
 
Respondent :- Phool Chand And 2 Ors.
 
Petitioner Counsel :- P.K. Dwivedi
 

 
Hon'ble Rajes Kumar,J.

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 impugned judgment and order dated 27.2.2013 and decree dated 5.3.2013 passed by the Additional District Judge, Mau/Motor Accident Claims Tribunal shall remain stayed provided the appellant deposits a sum of Rs. 80,000/- within a period of six weeks. Out of the amount deposited, the claimant shall be entitled to withdraw 50% of the amount and the 50% of the amount shall be kept in a Fixed Deposit Scheme in a Nationalized Bank, yielding maximum interest. 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 :- 13.5.2013

OP