U.P.S.R.T.C. And Anotehr vs Smt. Bhudevi And 5 Ors.
2014 Latest Caselaw 4146 ALL

Citation : 2014 Latest Caselaw 4146 ALL
Judgement Date : 7 August, 2014

Allahabad High Court

U.P.S.R.T.C. And Anotehr vs Smt. Bhudevi And 5 Ors. on 7 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2337 of 2014
 

 
Appellant :- U.P.S.R.T.C. And Anotehr
 
Respondent :- Smt. Bhudevi And 5 Ors.
 
Counsel for Appellant :- V.C. Dixit
 
Counsel for Respondent :- Hardev Prajapati
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Admit.

Sri Hardev Prajapati, Advocate, put in appearance on behalf of respondent nos. 1 to 6. Issue notice to respondent no. 7. The appellant may take steps to serve the respondent no. 7 by registered post.

Until further orders, the operation of the impugned judgment and award dated 14.5.2014 passed by the District Judge / Motor Accident Claims Tribunal, Kasganj, in Motor Accident Claim Petition No. 18 of 2011 (Smt. Bhudevi and others Vs. U.P. State Road Transport Corporation and others) shall remain stayed provided the appellant deposits the entire amount of compensation within a period of four weeks. Out of the amount deposited, the claimants shall be entitled to withdraw half of the amount and the balance 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 :- 7.8.2014