Uttarakhand High Court
Uttar Prasesh State Road Transport ... vs Sabir Hussain & Others on 14 July, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No. 233 of 2015 Hon'ble Servesh Kumar Gupta, J.
Mr. Arvind Vashishtha, Sr. Advocate for the appellant.
Ms. Charanjeet Kaur, Advocate for the respondent nos. 1 and 2.
The accident was occurred on 26 May, 2013 and the award was th passed on 21st February, 2015 but the claimants/respondent nos.1 and 2 have not been received single penny.
Looking to the rural background of the claimants, out of the amount, so deposited by the appellant in the Tribunal, in compliance of the Court's order dated 8th May, 2015, a sum of Rupees Two Lakh will be released in favour of the claimants as per their respective shares without asking any surety or security.
Money withdrawal application (CLMA No.7838 of 2015) stands disposed of accordingly.
List this appeal in due course.
(Servesh Kumar Gupta, J.) 14.07.2015 Nadim