Geeta Bai vs Hasan Ali
2022 Latest Caselaw 1726 MP

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                                           The High Court Of Madhya Pradesh
                                                     MA No. 1941 of 2021
                                                              (GEETA BAI Vs HASAN ALI AND OTHERS)

                                   Jabalpur, Dated : 07-02-2022
                                         Heard through Video Conferencing.

                                         Shri Kapil Patwardhan, learned counsel for the appellant.
                                         Heard on the question of admission as well as on I.A. No.5926/2021,
                                   an application for stay.
                                         Counsel for the appellant submits that as per the judgment passed in
                                   the case of Sarla Verma and others Vs. Delhi Transport Corporation and

                                   another, 2009 (6) SCC 121, only mother would be considered as dependent
                                   in case the deceased is a bachelor.
                                         Considering the aforesaid, let notice be issued to the respondents

No.1, 2 and 3 on payment of process fee within seven working days by registered A.D. as well as by ordinary mode, returnable within three weeks.

As Shri J.L. Soni, Advocate has already appeared on behalf of respondent No.4, hence no formal notice is required.

As an interim measure, the apportionment of 50% made in favour of respondent No.4 shall remain stayed till the next date of hearing.

Record of the Claims Tribunal be also called. Certified copy/e-copy as per rules/directions.

(NANDITA DUBEY) JUDGE

b

Signature Not Verified SAN

Digitally signed by BHARTI GADGE Date: 2022.02.07 16:16:12 IST