Unknown vs United India Insurance Company ...
2021 Latest Caselaw 2320 UK

Citation : 2021 Latest Caselaw 2320 UK
Judgement Date : 8 July, 2021

Uttarakhand High Court

Unknown vs United India Insurance Company ... on 8 July, 2021

AO No.122 of 2021
Hon'bleRavindraMaithani, J.

Mr. D.C.S. Rawat, Advocatefor the appellant.

Instant appeal is preferred against judgment and order dated 26.03.2021, passed in Motor Accident ClaimsCase No.42 of 2018, Jagram and others vs. United India Insurance Company Ltd. and others by the Motor Accident Claims Tribunal/3rd Additional District Judge, Haridwar.

This matter is heard through video conferencing.

Admit.

Issue notices to the respondents. Heard on Stay Application (IA) No.1 of 2021.

The only question which is raised at this moment is validity of driving license of the driver.

The Court does not see any reason to stay the execution of the award. Appellant may deposit the amount as awarded, but it shall definitely remain subject to further orders of this Court.

(RavindraMaithani, J.) 08.07.2021 Sanjay

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