AO/126/2021
2021 Latest Caselaw 2447 UK

AO No.126 of 2021
Hon'bleRavindraMaithani, J.

Mr. V.K. Kohli, Senior Advocatefor the appellant.

Mr. J.C. Pande, Standing Counsel for the State.

This matter is heard through video conferencing.

Instant appeal is preferred against judgment and award dated 25.02.2021, passed in Motor Accident Claims Petition No.185 of 2011, Smt. Santosh Devi and others vs. Amit Kumar and another by the Motor Accident Claims Tribunal/4thAdditional District and Sessions Judge, Haridwar.

Admit.

Issue notices to the respondents. Call for the LCR.

Heard on Stay Application (IA) No.1 of 2021.

The only ground which is being taken is that the appellant was not driving the car when it was met with an accident and deceased died.

The Court perused the impugned judgment and award. It appears to be no reason to stay the impugned judgment and award. Appellant is bound to deposit the amount awarded. As and when the appellant deposit it, it shall be kept in a fixed deposit in a nationalized bank which may yield the maximum interest. The release of the amount shall remain to subject further order of this Court.

(RavindraMaithani, J.) 15.07.2021 Sanjay