ARCHANA Vs. K VENKATA KRISHNA REDDY

JUDGEMENT

(1.) By an order dated 15th June, 2010, the respondents herein were put on notice that the appeal would be disposed of at the admission stage in view of the fact that the only issue in the above appeal was as regards the apportionment of the compensation amongst the claimants. It is in terms of the said order dated 15th June, 2010 that the above appeal has been taken up for final hearing.

(2.) It is required to be noted that the appellants have filed Civil Application No.1273 of 2010 for seeking stay to the disbursement of the amount in terms of clause 4(iii) of the impugned award and to modify subclause (ii) of clause 4 of the operative part of the award to the extent that amount granted to the respondents no.3 and 4 under fixed deposit should be released to them under account payee cheque.

(3.) The above First Appeal challenges the judgment and award passed by the Motor Accident Claims Tribunal, Nagpur dated 12th of February, 2010. The challenge is restricted to the apportionment of the compensation amongst the claimants, who are the wife, minor children