Uttarakhand High Court

AO/120/2025 on 5 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                      Office Notes,
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No.
         Date
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                   Registrar's order
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      05.05.2025                        A.O. No. 120 of 2025

                                        Hon'ble Vivek Bharti Sharma, J.

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

2. This appeal is preferred against the judgment and award dated 19.02.2025 passed by M.A.C.T./1st Additional District Judge, Haldwani, District Nainital in M.A.C.P. No. 20 of 2023, whereby the Tribunal has awarded compensation of `22,91,168/- in favour of the respondent nos.1 to 7/claimants.

3. Counsel for the appellant/Insurance Company would submit that the impugned award is unsustainable in the eyes of law as the same has been passed by the Tribunal without considering the facts and evidence available on record.

4. Issue notices to respondents through ordinary process and registered post acknowledgment due as well as through e-mail and whatsapp, if available.

5. Steps to be taken within three weeks.

6. List this case on 05.08.2025 for hearing on admission.

7. Till the next date of listing, the execution of the impugned judgment and award dated judgment and award dated 19.02.2025 passed by M.A.C.T./1st Additional District Judge, Haldwani, District Nainital in M.A.C.P. No. 20 of 2023 shall remain stayed subject to condition that the appellant/Insurance Company shall deposit the 50% amount of the entire awarded amount along with interest before the concerned Tribunal within a period of four weeks from today.

(Vivek Bharti Sharma, J.) 05.05.2025 Mamta