Pramod Kumar vs Smt. Mamata And 4 Others
2017 Latest Caselaw 1912 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 936 of 2017
 

 
Appellant :- Pramod Kumar
 
Respondent :- Smt. Mamata And 4 Others
 
Counsel for Appellant :- Rahul Kumar Tyagi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

 Issue notice to the respondents by RPAD returnable at an early date.

The appellant is a driver who has been fixed with one-third liability. He will deposit the entire amount of the liability fixed on him to the extent of one-third awarded by the Tribunal in M.A.C. No. 214 of 2014 within one month from today, out of which 50% shall be invested in an interest fetching account/FDR in a nationalized bank and the balance 50% shall be released to the claimant-respondents forthwith without furnishing any security.

List after six weeks.

Any amount already deposited shall be given due adjustment towards the total amount.

In case of default in depositing the amount by the appellant as indicated above, the interim order shall stand automatically vacated.

Order Date :- 4.7.2017

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