AO/51/2023
2023 Latest Caselaw 3072 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      AO No. 51 of 2023
                                      Hon'ble Vivek Bharti Sharma, J.

Present Mr. Nikhil Singhal, counsel for the appellant.

Present Mr. Bharat Tewari, counsel for the respondent no. 3/Insurance Company.

2. Present appeal is preferred against the judgment and award dated 16.11.2022 passed by M.A.C.T./1st Additional District &

of 2021 whereby the claim petition filed on behalf of the claimant has been partly allowed and the compensation of ` 3,83,980/- has been awarded to him.

3. Counsel for the appellant would submit that all the documents filed by the claimant/appellant in support of the claim petition are admitted by the respondent no. 3/Insurance Company; that, no cross appeal filed by the Insurance Company against the impugned award; that, the dispute is only about the quantum of compensation which is on the lesser side.

4. Per contra, counsel for the respondent no.3/Insurance Company admitted the facts that no appeal has been preferred against the impugned award by the Insurance Company.

5. Admit the appeal.

6. List this matter on 20.03.2024 for final hearing.

(Vivek Bharti Sharma, J.) 11.10.2023 Akash