Allahabad High Court
Prema Devi vs Sri Ram Murti And Ors. on 2 February, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- FIRST APPEAL FROM ORDER No. - 132 of 2010 Petitioner :- Prema Devi Respondent :- Sri Ram Murti And Ors. Petitioner Counsel :- S.S.Rajawat Respondent Counsel :- Shaquiel Ahmad Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
Admit.
Sri Nishant Srivastava, Advocate appeared for respondent no.1. Issue notices to respondent nos.2 & 3. The operation of the impugned judgment and award dated 30.10.2009 shall remain suspended subject to condition that the appellant deposits a sum of Rs. 75,000/- inclusive of statutory deposit before the Tribunal within a period of two months.
It shall be open for the claimant/respondent to withdraw the amount so deposited in terms of the Award, which shall be subject to further orders passed by this Court.
Let the Lower Court Record be summoned. Order Date :- 2.2.2010 psd