Uttarakhand High Court

AO/122/2025 on 1 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
No.
         Date
                     directions and                    COURT'S OR JUDGE'S ORDERS
                   Registrar's order
                    with Signatures
      01.05.2025                        A.O. No. 122 of 2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Lalit Belwal, learned counsel for the appellant/Insurance Company

2. Mr. Narendra Bali, learned counsel for respondent no.1 to 3..

3. This appeal is preferred against the judgment and award dated 01.02.2025 passed by M.A.C.T., Haridwar/4th Additional District Judge, Haridwar in M.A.C.P. No. 136 of 2022, whereby the Tribunal has allowed the claim petition against the appellant/Insurance Company.

4. 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.

5. Issue notices to respondent nos. 4 & 5 through ordinary process and registered post acknowledgment due as well as through e-mail and whatsapp, if available.

6. Steps to be taken within two weeks.

7. List this case on 04.08.2025 for hearing on admission.

8. Till the next date of listing, the execution of the impugned judgment and award dated 01.02.2025 passed by M.A.C.T., Haridwar/4th Additional District Judge, Haridwar in M.A.C.P. No. 136 of 2022 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 three weeks from today.

(Vivek Bharti Sharma, J.) 01.05.2025 Mamta