Uday Bahadur vs Lalmani Devi And 4 Others
2019 Latest Caselaw 4876 ALL

Citation : 2019 Latest Caselaw 4876 ALL
Judgement Date : 22 May, 2019

Allahabad High Court

Uday Bahadur vs Lalmani Devi And 4 Others on 22 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1445 of 2019
 

 
Appellant :- Uday Bahadur
 
Respondent :- Lalmani Devi And 4 Others
 
Counsel for Appellant :- Krishnarjun,Katyayini
 
Counsel for Respondent :- Ashok Kumar Singh,Atul Kumar Dubey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Call for record of Court below.

Meanwhile, the appellant shall deposit 50% of the decretal amount as he is owner of tractor and the accident is in fact occurred.

On depositing 50% of the decretal amount, the judgment and decree shall remain stayed out of which, 50% shall be invested in an interest fetching account / FDR in a nationalised Bank for three years and the balance 50% shall be released to the claimant - respondents without furnishing security within one month thereafter.

The deposit be made on or before 15th August, 2019.

List on 26th August, 2019.

Order Date :- 22.5.2019

Mukesh