U.P.S.R.T.C. Thru. R.M. vs Smt. Smita Chaudhari And 4 Others
2014 Latest Caselaw 8120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2955 of 2014
 

 
Appellant :- U.P.S.R.T.C. Thru. R.M.
 
Respondent :- Smt. Smita Chaudhari And 4 Others
 
Counsel for Appellant :- S.K. Mishra
 
Counsel for Respondent :- Bal Ramjee Verma,N.K. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Admit.

Respondents no. 1,2,3 and 4 are represented by Sri Bal Ramjee Verma, Advocate. Issue notice to respondent no. 5. The appellant may take steps to serve the respondent no. 5 by registered post.

Until further orders of this Court, the effect and operation of the impugned order dated 8.8.2014 passed by the Motor Accident Claim Tribunal/Additional District Judge, Court No. 7, District Varanasi in Motor Accident Claim Petition No. 272 of 2012 (Smt. Smita Chaudhari & others Vs. UPSRTC and another) shall remain stayed provided the appellant deposits the entire 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 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 adjusted.

The office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 7.11.2014

OP