Allahabad High Court
Kanhaiya Lal vs Ashok Kumar And Others on 7 May, 2012
Author: Yatindra Singh
Bench: Yatindra Singh, Mohd. Tahir
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- FIRST APPEAL FROM ORDER No. - 1674 of 2012 Petitioner :- Kanhaiya Lal Respondent :- Ashok Kumar And Others Petitioner Counsel :- Santosh Kumar Singh Respondent Counsel :- O.P. Rai Hon'ble Yatindra Singh,J.
Hon'ble Mohd. Tahir,J.
The counsel for the appellant submits that:
The claimants are the sons and the daughters of the deceased;
The daughters are already married;
One of the sons is employed and the other one is major and was not dependent on the deceased.
Admit.
Issue notice.
Until further orders of the court, the operation of the impugned award dated 9.2.2012 passed by MACT/Additional District and Sessions Judge, Court No. 1, Ghaziabad, in MACP No. 346 of 2006 shall remain stayed provided the appellant deposits Rs. 50,000/- within two months from today. The amount deposited here may be remitted to court below for adjustment.
The claimants (Award-holder) will be entitled to lift the amount without any security.
Order Date :- 7.5.2012 sks-grade iv