AO/105/2021
2021 Latest Caselaw 2689 UK

AO No. 105 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Ashish Joshi, Advocate appearing for the appellant through video conferencing..

Instant appeal is preferred against the judgment and order dated 25.01.2021, passed in Motor Accident Claims Petition No. 80 of 2017, by Motor Accident Claims Tribunal/ 2nd Additional District Judge, Kashipur, District Udham Singh Nagar.

Heard.

Admit.

Issue notice to the respondents. Summon the LCR.

Stay Application No. 1 of 2021

Heard on stay application. Learned counsel for the appellant would submit that the compensation awarded is on higher side. Rs.10. Lakh as future of income loss of income is much high. The FIR in the instant case is much delayed.

Having heard learned counsel for the appellant and after perusal of the record, this Court does not see any reason to stay the execution of the award. The appellant may deposit the amount, which shall definitely remain subject to further orders of this Court.

Stay application is rejected.

(Ravindra Maithani, J.) 29.07.2021 Jitendra