Regional Manager, U.P.S.R.T.C. vs Smt. Nilam And 7 Ors.
2013 Latest Caselaw 2680 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1458 of 2013
 

 
Appellant :- Regional Manager, U.P.S.R.T.C.
 
Respondent :- Smt. Nilam And 7 Ors.
 
Counsel for Appellant :- R.P. Ram
 

 
Hon'ble Rajes Kumar,J.

Admit.

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

Until further order, the effect and operation of the order dated 27.2.2013 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 3, Hathras in Motor Accident Claim Petition No. 14 of 2011 (Smt. Neelam and others Vs. Regional Manager, U.P.S.R.T.C.) shall remain stayed provided the appellant deposits 50% of the amount of compensation within a period of one month. Out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount without any security and 50% of the amount on furnishing security in the form of other than cash or bank guarantee. 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 :- 23.5.2013

OP