Smt. Savitri Devi vs Abdul Salam And 7 Ors.
2013 Latest Caselaw 2589 ALL

Citation : 2013 Latest Caselaw 2589 ALL
Judgement Date : 22 May, 2013

Allahabad High Court

Smt. Savitri Devi vs Abdul Salam And 7 Ors. on 22 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1308 of 2013
 

 
Appellant :- Smt. Savitri Devi
 
Respondent :- Abdul Salam And 7 Ors.
 
Counsel for Appellant :- Mahesh Narain Singh,M.N. Singh
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today annexing the copy of the agreement dated 6.6.2007. This agreement is after the date of the accident. Admittedly, on the date of the accident, the vehicle involved in the accident stood in the name of the appellant and the appellant was the actual owner of the vehicle.

Let the appellant may deposit the entire amount of compensation within a period of two months.

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

Order Date :- 22.5.2013

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