AO/279/2025
2025 Latest Caselaw 1953 UK

Uttarakhand High Court

AO/279/2025 on 14 August, 2025

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                        COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures
                                 AO No. 279 of 2025

                                 Hon'ble Subhash Upadhyay, J.

Mr. D.C.S.Rawat, Advocate for the appellant/Insurance Company.

2. The instant Appeal from Order has been preferred against the Judgment and Decree dated 17.05.2025, passed by learned Motor Accident Claims Tribunal /3rd Addl. District Judge, Rudarpur, District Udham Singh Nagar, in Claim Petition No. 181 of 2020.

3. Issue notice to the respondents.

4. Steps be taken within ten days.

5. As an interim measure, it is provided that in case the appellant deposits 50% of the awarded amount, excluding the statutory deposit, before the Tribunal concerned within four weeks, the effect and operation of the impugned award dated 17.05.2025, passed by learned Motor Accident Claims Tribunal/3rd Additional District Judge, Rudrapur, Udham Singh Nagar, in Motor Accident Claim Petition No. 181 of 2020, shall remain stayed, till the next date of listing.

6. Summon the record of the Tribunal.

7. List this matter for admission on 09.10.2025.

(Subhash Upadhyay, J.) 14.08.2025 Kaushal