AO/133/2021
2021 Latest Caselaw 2514 UK

Citation : 2021 Latest Caselaw 2514 UK
Judgement Date : 20 July, 2021

Uttarakhand High Court

AO/133/2021 on 20 July, 2021

AO No.133 of 2021
Hon'ble Ravindra Maithani, J.

Mr. D.C.S. Rawat, Advocate for the appellant.

This matter is heard through video conferencing.

Instant appeal is preferred against judgment and order dated 31.03.2021, passed in Motor Accident Claims Petition No.62 of 2019, Smt. Jeewanti Devi and others Vs. Smt. Kunti Devi and another, by the Motor Accident Claims Tribunal/ District Judge, Pithoragarh.

Heard.

Admit.

Issue notices to the respondents. Call for the LCR.

List thereafter.

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

There appears to be no ground to stay the execution of the award. The appellant may deposit the awarded amount which shall definitely remain subject to further orders of this Court.

Stay application stands disposed of accordingly.

(RavindraMaithani, J.) 20.07.2021 Jitendra

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