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.