AO/225/2025
2025 Latest Caselaw 1318 UK

Uttarakhand High Court

AO/225/2025 on 24 July, 2025

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                       COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
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                                 AO No. 225 of 2025
                                 Hon'ble Subhash Upadhyay, J.

Mr. Shailabh Pandey, Advocate for the appellant.

2. This appeal has been preferred by the appellant against the judgment and award dated 03.04.2025 passed by learned Motor Accident Claim Tribunal/District Judge, Pithoragarh in M.A.C.P. No. 07 of 2024, "Ku Kritika & Anr. Vs. Harish Nabiyal & Anr." An award of compensation to the tune of Rs. 5,00,000/- was passed against the appellant/Insurance Company.

3. Learned counsel for the appellant would submit that impugned award passed by the learned Tribunal is against the facts and evidence on record; that the impugned award has been passed in complete disregard to Section 195 of the Uttarakhand Motor Vehicle Rules, 2011.

4. Learned counsel for the appellant would press his application for stay of award and would submit that the appellant is ready to deposit the entire awarded amount.

5. Admit.

6. Issue notices to the respondents, returnable within four weeks.

7. Steps to be taken within 10 days.

8. Summon the Trial Court Record.

9. List this matter on 19.09.2025.

10. In view of the above, till the next date of listing, the effect and operation of the impugned judgment/award dated 03.04.2025 passed by learned Motor Accident Claim Tribunal/District Judge, Pithoragarh in M.A.C.P. No. 07 of 2024, "Ku Kritika & Anr. Vs. Harish Nabiyal & Anr." shall remain stayed, subject to the condition that the appellant shall deposit the entire awarded amount with interest with Tribunal concerned within four weeks from today.

(SubhashUpadhyay,J.) 24.07.2025

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