AO/319/2025
2025 Latest Caselaw 5515 UK

Uttarakhand High Court

AO/319/2025 on 13 November, 2025

                   Office Notes, reports,
                   orders or proceedings
SL.
        Date         or directions and                       COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures
      13.11.2025                            A.O. No. 319 of 2025
                                            Hon'ble Alok Mahra, J.

Mr. Pramod Kumar Bailwal, learned counsel for the appellant/Insurance Company.

2. Present appeal has been preferred against the judgment and award dated 23.05.2025 passed by the learned M.A.C.T./1st Additional District Judge, Haldwani, District Nainital, in M.A.C.P. No. 81 of 2023, Smt. Madhu vs. Vijendra Singh and Others, whereby compensation of ₹73,69,681/- has been awarded in favour of the claimants.

3. Office report indicates that notices have been sufficiently served upon the respondents; however, none has appeared on their behalf.

4. There is a delay of 13 days in filing the appeal. A delay condonation application (IA 2 of 2025) supported by an affidavit, has been filed seeking condonation of the said delay.

5. Cause shown in the affidavit is found to be sufficient. Accordingly, the delay in filing the appeal is condoned. Delay condonation application stands allowed.

6. Admit the appeal.

7. Let the Lower Court Record be summoned.

8. List the matter in due course.

9. Meanwhile, the effect and operation of the impugned judgment and award dated 23.05.2025 shall remain stayed, subject to deposit of entire awarded amount before the Tribunal within a period of six weeks from today.

(Alok Mahra, J.) 13.11.2025 Mamta