Ansar Ahmad vs Makradhwaj Patel And Another
2014 Latest Caselaw 1920 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1558 of 2014
 

 
Appellant :- Ansar Ahmad
 
Respondent :- Makradhwaj Patel And Another
 
Counsel for Appellant :- Vivek Saran
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

Admit.

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

Until further order, the operation and effect of the judgment and award dated 4.3.2014, passed by the Motor Accident Claims Tribunal/Additional District Judge (Court No. 6), Kushinagar (Place Padrauna) in M.A.C.P. No. 243 of 2012 (Makradhwaj Patel Vs. Ansar Ahmad and another) shall remain stayed, so far as it relates to the recovery of compensation by the Insurance Company from the appellant is concerned, provided, the appellant deposits Rupees 2 lacs security with the Tribunal within a period of four weeks and the Tribunal is directed to deposit the said amount 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 the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 21.5.2014

OP