AO/214/2024
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Uttarakhand High Court

AO/214/2024 on 25 March, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

             Office      Notes,
             reports, orders or
SL.          proceedings     or
      Date                                         COURT'S OR JUDGES'S ORDERS
No           directions    and
             Registrar's order
             with Signatures
                                  AO No.214 of 2024
             25.03.2025
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Deepak Rawat, Advocate for the appellant.

2. This case is taken up on the Urgency Application IA No.2/2025.

3. Learned counsel for the appellant would submit that this appeal is filed against the judgment and award dated 21.02.2024 passed by M.A.C.T./District Judge, Uttarkashi in MACP No.5/2021, whereby the claim petition of respondent no.1/claimant has been partly allowed against the appellant-National Insurance Company Ltd. for a sum of Rs.17,47,774/- with interest @ 6% per annum.

4. He would submit that the impugned Award is assailed on the ground inter alia that in the driving license of the driver there was no endorsement for driving the vehicles in hills; that, the compensation awarded is on higher side.

5. Issue notice to the respondents through ordinary and registered post acknowledgement due as well as via Email and WhatsApp, if available.

6. Steps to be taken within a week.

7. Learned counsel for the appellant would press his Stay Application and would submit that the appellant is ready to deposit the entire awarded amount.

8. In view of the above, it is directed that till the next date of listing, the proceedings of Execution Case No.28 of 2024 shall remain stayed provided the appellant deposits the entire awarded amount before the Tribunal concerned within three weeks from today.

9. List on 13.06.2025 for hearing on admission.

(Vivek Bharti Sharma, J.) 25.03.2025 Rajni