AO/217/2019
2025 Latest Caselaw 2951 UK

Uttarakhand High Court

AO/217/2019 on 13 June, 2025

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                                 AO No. 217 of 2019
                                 Hon'ble Subhash Upadhyay, J.

Mr. Deepak Rawat, learned counsel for the appellant/Insurance Company.

2. Present AO has been filed against the judgment and order dated 22.02.2019, passed by Motor Accident Claims Tribunal/First A.D.J., Rishikesh, District Dehradun in MACT Claim No. 180 of 2025, Vaseem vs. Suresh Singh & others.

3. Learned counsel for the appellant submits that an amount of Rs. 4,34,500/- was awarded vide order dated 22.02.2019, passed by learned Motor Accident Claims Tribunal. He submits that an amount of Rs. 2,19,750/- was deposited on 19.07.2016. He further submits that he may be directed to deposit entire awarded amount i.e., Rs. 4,34,500/-after adjusting the amount already deposited by the appellant earlier.

4. In case, the appellant deposits the entire amount of Rs. 4,34,500/- deducting the already deposited amount, then the effect and operation of the order dated 22.02.2019, shall remain stayed.

4. Issue notice to the respondents. Steps be taken within 10 days.

5. List this matter on 17.07.2025.

(Subhash Upadhyay, J.) 13.06.2025

Kaushal