United India Insurance Company ... vs Sudha Kumari & Ors
2023 Latest Caselaw 5 j&K

                                                                       Sr.No. 32


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                     Mac App No. 3/2023
                                                     CM Nos. 36, 37 & 38 of 2023

United India Insurance Company Ltd.                          ....Petitioner/Appellant(s)

                    Through :- Mr. Rupinder Singh, Advocate

         V/s

Sudha Kumari & Ors.                                                   ....Respondent(s)
                    Through :-
Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                       ORDER

11.01.2023 CM No. 37/2023 For the reasons stated in the application coupled with the submissions made at Bar, the instant application is allowed and the requirement of filing the certified copy of the impugned award/judgment dated 26.07.2022 passed by the learned Presiding Officer, Motor Accident Claims Tribunal Jammu is dispensed with.

CM No. 36/2023 Instant application has been filed by the petitioner seeking condonation of delay of 62 days in filing the appeal.

Issue notice to the respondents for filing response. Mac App 3/2023 CM No. 38/2023 Issue notice to the respondents in the main as well as in the CM. Learned counsel for the appellant seeks and is granted four weeks' time for depositing the entire award amount along with the interest having accrued till date before the Registrar Judicial of this Court, upon which the same shall be kept in a fixed deposit for duration of this month, to be extended on the directions of this Court. Upon deposit of the said award amount by the appellant, the execution of the award dated 26.07.2022 shall remain stayed.

List this matter along with Mac App Nos. 2/2023, 4/2023, 5/2023 and 6/2023 on 06.03.2023.

(Moksha Khajuria Kazmi) Judge Jammu:

11.01.2023 Manan