AO/250/2025
2025 Latest Caselaw 1325 UK

Uttarakhand High Court

AO/250/2025 on 24 July, 2025

               Office Notes,
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              directions and
            Registrar's order
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                                 AO No. 250 of 2025
                                 Hon'ble Subhash Upadhyay, J.

Mr. Davesh Bishnoi, Advocate for the appellant through video conferencing.

3. This appeal has been preferred by the appellant against the judgment and award dated 17.06.2025 passed by learned Motor Accident Claim Tribunal/IInd Addl. District Judge, Kashipur, District Udham Singh Nagar whereby the claim petition of respondent no. 1 and 2/claimants was partly allowed against the appellant for compensation amount of Rs, 55,93,677/- with interest @ 6 % per annum from the date of filing of the claim petition till the date actual payment is made.

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

5. Steps to be taken within 10 days.

6. Summon the Trial Court Record.

7. The appellant is directed to deposit the 50% of the awarded amount, excluding the statutory deposit, before the Tribunal within four weeks.

8. In case, the amount, as directed above, is deposited by the appellant within the stipulated time, the effect and operation of the impugned Award shall remain stayed.

9. List this matter on 25.09.2025.

(Subhash Upadhyay, J.) 24.07.2025

Nahid