AO/88/2024

Citation : 2026 Latest Caselaw 948 UK
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

AO/88/2024 on 12 February, 2026

Author: Ravindra Maithani
Bench: Ravindra Maithani
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
16                                IA No.2 of 2025 for Money Withdrawal Application
                                  In
                                  AO No.88 of 2024
                                  Hon'ble Ravindra Maithani, J.

Mr. Pulak Agarwal, Advocate for the appellant.

Mr. M.K. Goyal, Advocate for the respondent no.4, through video conferencing.

Mr. Nivesh Bahuguna, Advocate for the respondent nos. 1 and 2.

Heard on IA No.2 of 2025 for Money Withdrawal Application Respondent nos. 1 and 2 did file a claim before the Motor Accident Claim Tribunal, Tehri Garhwal, which was registered as MACP No.11 of 2022, Kamal Singh and Another Vs. Arjun Singh and Others, which was decided on 12.12.2023, and an award of Rs. 9,66,000/- along with interest was passed, and the respondent no.3 and the appellant were directed to pay the amount.

The appellant has challenged the award claiming that the liability ought to have been fastened upon the Insurance Company.

On the date of admission itself, the Court had directed the appellant to deposit Rs. 5 Lakhs with the concerned claim tribunal.

Now, the respondent nos. 1 and 2, who are the claimants, have filed an application for release of the amount in their favour saying that the amount has been deposited by the appellant before the tribunal.

The money withdrawal application has not been objected to by the appellant.

The appellant has not disputed the liability, but the only claim is that the liability has to be discharged by the Insurance Company.

In view of it, let the amount, which was deposited pursuant to the order dated 18.09.2024 of this Court be released in favour of the respondent nos1 and 2. The amount may directly be transmitted to their bank accounts.

The money withdrawal application is decided, accordingly.

The respondent nos. 1 and 2 may file an application giving details of their bank account.

It shall be verified first, and only thereafter, the amount shall be deposited in their account.

List this matter for hearing 18.04.2026.

(Ravindra Maithani J.) 12.02.2026 RV