National Insurance Company Limited vs Amir Tariq Bhat And Ors
2026 Latest Caselaw 2077 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

National Insurance Company Limited vs Amir Tariq Bhat And Ors on 7 April, 2026

                                                                Serial No. 183
                                                           Supplementary-1 Cause List

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT SRINAGAR


                           Mac App No. 16/2026
                            CM No. 1654/2026


National Insurance Company Limited
                                                             ... Appellant(s)
                               Through: -
                        Mr N. H. Khuroo, Advocate.
                                   V/s
Amir Tariq Bhat and Ors.
                                                           ... Respondent(s)

CORAM:

HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE.

(ORDER) 07.04.2026 This appeal has been filed by the Appellant-National Insurance Company Limited under Section 173 of the Motor Vehicles Act, challenging the Award dated 29th of December, 2025 passed by the learned Motor Accident Claims Tribunal, Srinagar in Claim Petition No. MACP/291/2018 titled 'Aamir Tariq Bhat v. Javaid Ahmad Ganai alias Jaja & Ors.', whereby an amount of Rs. 61,22,000/-, along with interest @ 8 percent per annum, has been ordered to be paid to the Claimant/

The appeal has been essentially filed on the quantum of compensation, therefore, notice is required to be issued to Respondent No.1 only, as the other Respondents are not required to be heard in this case since no remedy has been sought against them.

In view of above, let notice be issued to the Respondent No.1 only, returnable within four weeks. Requisites for service within one week.

List again on 2nd of June, 2026.

In the meanwhile, subject to deposit of entire amount of compensation granted by the Tribunal before the Registry of this Court within six weeks on part of the Appellant, the operation of the impugned Judgment shall stay. The amount, if any, deposited shall be kept in Fixed Deposit Receipt (FDR) initially for a period of six months, with usual renewals.

(M. A. CHOWDHARY) JUDGE SRINAGAR April 7th, 2026 "TAHIR"