Unknown vs Divisional Manager H.D.F.C
2021 Latest Caselaw 1866 UK

AO No. 97 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Sarvesh Agarwal, Advocate for the appellant.

This appeal is preferred against the judgment and order dated 01.07.2020, passed in M.A.C. No.18 of 2019, Smt. Reshmi Devi and another vs. Divisional Manager H.D.F.C. Ergo General Insurance Company Ltd. and another by the Motor Accident Claims Tribunal, District Rudraprayag.

This matter is heard through video conferencing.

Admit.

Issue notice to the respondents. Call for the LCR.

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

It is argued that the owner filed a claim petition seeking compensation, which is not maintainable, therefore, impugned order may be stayed.

Having heard, this Court is of the view that instead of staying the impugned order, the appellant may deposit the awarded amount, but it shall not be released without prior permission of this Court.

Stay application stands disposed of accordingly.

(Ravindra Maithani,J.) 14.06.2021 Sanjay