Sushil Kumar @ Sunil Kumar @Babloo ... vs Smt. Manju Devi And 6 Others
2019 Latest Caselaw 4696 ALL

Citation : 2019 Latest Caselaw 4696 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Sushil Kumar @ Sunil Kumar @Babloo ... vs Smt. Manju Devi And 6 Others on 17 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1346 of 2019
 

 
Appellant :- Sushil Kumar @ Sunil Kumar @Babloo @ Balua
 
Respondent :- Smt. Manju Devi And 6 Others
 
Counsel for Appellant :- Pradyumn Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Issue notice to the respondents by speed / registered post returnable on 2nd August, 2019.

Steps be taken immediately.

Counsel for the appellant has relied on the decision of Supreme Court in Smt. Sunahari Devi and others Versus Munazir Husain and others, 2013(1) TAC 638(All.)

ON depositing 25% of the decretal amount along with interest, the execution proceedings, if any, against the appellant shall remain stayed, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 17.5.2019

Mukesh