AO/123/2021
2021 Latest Caselaw 2319 UK

Citation : 2021 Latest Caselaw 2319 UK
Judgement Date : 8 July, 2021

Uttarakhand High Court

AO/123/2021 on 8 July, 2021

AO No.123 of 2021
Hon'bleRavindraMaithani, J.

Mr. Kaushal SahJagati, Advocatefor the appellant.

Instant appeal is preferred against judgment and order dated 04.02.2021, passed in Motor Accident ClaimsCase No.34 of 2015, Hridesh Kumar (deceased) and others vs. Kripal Singh and othersby the Motor Accident Claims Tribunal/2 Additional nd District Judge,Rudrapur, DistrictUdham Singh Nagar.

This matter is heard through video conferencing.

Mainly it is argued that conditional grant of interest is not accordance with the law and the income of the deceased has been wrongly assessed.

Admit.

Issue notices to the respondents.

(RavindraMaithani, J.) 08.07.2021 Sanjay

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