Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1559 OF 2006
STATE OF UTTARANCHAL & ANR. ..... APPELLANTS
VERSUS
SHEELA TIWARI & ORS. ..... RESPONDENTS
O R D E R
The State of Uttaranchal is the appellant in
this appeal arising from a motor accident claim case.
From the record, it appears that though leave was
granted no interim order was passed in favour of the
appellant. Counsel appearing for the respondent, the
heirs of the victim of the accident, states that the
full amount of compensation was paid by the appellant
to the claimants. That being the position, we are not
inclined to interfere in this matter.
This appeal is thus dismissed.
........................J
[AFTAB ALAM]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
SEPTEMBER 15, 2010.