AO/110/2022
2025 Latest Caselaw 3777 UK

Uttarakhand High Court

AO/110/2022 on 28 August, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               A.O. No. 110 of 2022
                               With
                               A.O. No 109 of 2022
                               With
                               A.O. No. 111 of 2022
                               Hon'ble Alok Mahra, J.

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

2. These Appeals from Orders are directed against the common judgment and award dated 05.01.2022 passed by the learned Motor Accident Claims Tribunal/4th Additional District Judge,

of 2019 and 39 of 2019.

3. Learned counsel for the appellant- Insurance Company would submit a Coordinate Bench of this Court, vide order dated 12.04.2022, stayed the execution of the impugned award in each appeal, subject to the condition that the appellant deposits the entire awarded amount after deducting the statutory deposit already made before the Tribunal concerned. It is stated that the appellant-Insurance Company has complied with the said order and deposited the amount, as directed, before the Tribunal concerned.

4. Admit the appeal.

5. Issue notice to the respondents.

6. Steps to be taken within two weeks.

7. Lower court record be summoned.

8. List these matters on 30.10.2025.

9. Interim order dated 12.04.2022 shall continue till the next date of listing.

(Alok Mahra, J.) 28.08.2025 Mamta