Uttarakhand High Court
AO/224/2025 on 20 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
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10 IA No.2 of 2025 for Money Withdrawal Application
In
AO No.224 of 2025
Hon'ble Ravindra Maithani, J.
Ms. Medhavi Divya Saxena, Advocate holding brief of Mr. Shailabh Pandey, Advocate for the appellant.
Mr. Amit Kapri, Advocate for the respondent nos. 1 and 2.
Mr. Chandramauli Shah, Advocate for the respondent no.3.
Heard on IA No.2 of 2025 for Money Withdrawal Application In this appeal against award in the Motor Accident Claims Tribunal, on 24.07.2025, this Court had directed the appellant to deposit Rs. 5 Lakhs.
Learned counsel for the respondent nos. 1 and 2/claimants submits that they are facing financial hardship; they are in dire need of money; in identical AO No108 of 2025, arising out from the same accident, half of the amount has been released.
This is not in dispute.
Let Rs. 2,50,000/- be released in favour of the respondent nos. 1 and 2. The amount may directly be transmitted to their respective bank accounts in equal proportion.
The money withdrawal application is decided, accordingly.
The bank accounts shall be verified first, and only thereafter, the amount shall be deposited in their account. List this matter for final hearing 22.04.2026, along with connected appeals.
(Ravindra Maithani J.) 20.02.2026 RV