AO/104/2021
2021 Latest Caselaw 2697 UK

AO No. 104 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 09.02.2021, passed in Motor Accident Claims Petition No. 94 of 2018, by Motor Accident Claims Tribunal/ 1st Additional District Judge, Haldwani, District Nainital.

Heard.

Admit.

Issue notice to the respondents. Summon the LCR.

Stay Application No. 1 of 2021

Heard on stay application.

According to the learned counsel for the appellant, the percentage of contributory negligence has been taken on the lower side and the awarded amount is on the higher side.

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