Unknown vs Nichhtar Singh And Others
2021 Latest Caselaw 2691 UK

AO No.142 of 2021
Hon'ble Ravindra Maithani, J.

Mr. T.A. Khan, Senior Advocate appearing for the appellant through video conferencing.

Instant appeal is preferred against the judgment and award dated 19.05.2021, passed in Motor Accident Claims Petition No.250 of 2017, Smt. Rukshana and others vs. Nichhtar Singh and others, by the court of Additional District Judge/Motor Accidents Claims Tribunal Kashipur, District Udham Singh Nagar.

Heard.

Admit.

Issue notice to the respondents. Summon the LCR.

Stay Application (IA) No.1 of 2021 Heard on stay application. In the instant case, it is submitted that award has been honoured to the insurance company, but the recoverable right has been given to the insurance company.

It is submitted that yet no action has been taken by the insurance company, therefore, this Court does not see any reason at this stage to pass any order with regard to stay of the any action that might be taken by the insurance company. Therefore, the application of stay stands dismissed.

As and when, any action is contemplated, the appellant is free to approach this Court.

(Ravindra Maithani, J.) 29.07.2021 Sanjay