AO/182/2023
2023 Latest Caselaw 1349 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                             COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      16.05.2023                        AO No. 182 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Appeal has been filed by the appellants-claimants for enhancement of the amount awarded by learned Motor Accident Claims Tribunal/ Ist Additional District Judge, Kashipur in Motor Accident Claim Petition No. 398 of 2018, "Than Singh and Another vs. Satpal Singh and Others".

2. Heard Mr. Mohd. Azim, learned counsel for the appellants.

3. Mr. Mohd. Azim, Advocate, argued that future prospect has not been granted by Award dated 10.02.2023. He has relied upon a judgment passed by the Hon'ble Supreme Court in "Kirti and Another vs. Oriental Insurance Company Limited (2021) 2 SCC 166".

4. Admit.

5. Issue notice to the Insurance Company, respondent no. 3.

6. Steps to be taken within a week.

7. List on 12.09.2023.

(Alok Kumar Verma, J.) 16.05.2023 Shiksha