Uttarakhand High Court

AO/121/2025 on 5 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                      Office Notes,
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      05.05.2025                        A.O. No. 121 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 25.02.2025, passed by the Motor Accident Claims Tribunal / 4th Additional District Judge, Haldwani, District Nainital, in M.A.C.P. No. 24 of 2020, whereby the learned Tribunal allowed the claim petition filed by respondent nos. 1 to 5 (the claimants) against the appellant/Insurance Company.

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 25.02.2025 passed by M.A.C.T./4th Additional District Judge, Haldwani, District Nainital in M.A.C.P. No. 24 of 2020 shall remain stayed subject to condition that the appellant/Insurance Company shall deposit 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