AO/194/2023
2023 Latest Caselaw 1406 UK

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                                  AO No. 194 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Shankar Aggarwal, learned counsel for the appellant.

2. Heard learned counsel for the appellant.

3. This is an Appeal filed on behalf of the appellant - Oriental Insurance Company Ltd. against the judgment and order dated 21.03.2023, passed by Motor Accidents Claims Tribunal/Ist Additional District Judge, Nainital, District Nainital in M.A.C.P. No. 130 of 2019, "Shri Gopal Singh and Others Vs. Rajendra Singh and Others" by which, the claim petition has been allowed and a sum of `6,00,000/- has been awarded and the liability to pay the award to the insurance company, including the interest as per the amended Motor Accidents Act, vide order dated 22.05.2018.

4. It is submitted by learned counsel for the appellant that the accident is of 02.03.2012, in which, the deceased lost his life involving the Vehicle (No. UK04CA- 0553).

5. It is submitted by learned counsel for the appellant that earlier the claim is preferred in Employee Compensation Case No. 21 of 2013, in Labour Court, Haldwani, which was dismissed in default, and thereafter, the present claim petition was filed before the Motor Accidents Claims Tribunal/Ist Additional District Judge, Nainital, District Nainital.

6. Admit the appeal.

7. Summon the Lower Court Record.

8. List this case on 20.06.2023.

9. Considering the submission of learned counsel for the appellant, it is directed that subject to deposit of `5,00,000/- before the Tribunal concerned within a period of four weeks from today, the execution of the impugned award is stayed, adjusting the statutory deposit made by the appellant.

(Pankaj Purohit, J.) 19.05.2023

Shubham