AO/430/2022
2022 Latest Caselaw 3838 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      29.11.2022                        AO No.430 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The proposed Appeal for enhancement has been filed by the claimants under Section 173 of the Motor Vehicles Act, 1988 on the ground that future prospects was not given in terms of the judgment, passed by the Hon'ble Supreme Court in "National Insurance Company Ltd. vs. Pranay Sethi (2017) volume 16 SCC page 680". The impugned Award has been passed by the learned Motor Accident Claims Tribunal/Additional District Judge, Kotdwar, District Pauri Garhwal in Motor Accident Claim Petition No.18 of 2020, "Kiran Joshi and Others vs. Sanjay Kumar and Others".

Heard Mr. Hari Mohan Bhatia with Mr. Altaf Hussain, the learned counsel for the appellants.

Admit.

Call for record.

Issue notice to the respondents. Steps to be taken within a week. List this case 25.02.2023.

(Alok Kumar Verma, J.) 29.11.2022

Neha