AO/381/2023
2025 Latest Caselaw 4805 UK

Citation : 2025 Latest Caselaw 4805 UK
Judgement Date : 10 October, 2025

Uttarakhand High Court

AO/381/2023 on 10 October, 2025

                   Office Notes, reports,
                   orders or proceedings
SL.
        Date         or directions and                      COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                        Signatures
      10.10.2025                            A.O. No.381 of 2023
                                            Hon'ble Alok Mahra, J.

Mr. Shankar Aggarwal, learned counsel for the appellant/Insurance Company.

2. Mr. Yogesh Upadhyaya, learned counsel for respondent nos.1 to 3/claimants.

3. This appeal is directed against the judgment and award dated 28.06.2023 passed by M.A.C.T./Additional District Judge 2nd, Kashipur, District Udham Singh Nagar in M.A.C.P. No. 248 of 2021, whereby the compensation of ₹14,55,776/- has been awarded in favour of the claimants.

4. Heard on Money Withdrawal Application (IA 4 of 2025)

5. Learned counsel for respondent nos. 1 to 3/claimants submits that the present application is the second Money Withdrawal Application. The first Money Withdrawal Application was disposed of by a Coordinate Bench of this Court vide order dated 23.02.2024, whereby an amount of ₹5,00,000/- was released in favour of the claimants.

6. Respondent nos. 1 and 3/claimants have now moved the present application stating that the marriage of respondent no. 2 is proposed to be solemnized shortly, and funds are required for making necessary arrangements. Accordingly, they seek release of the remaining deposited amount lying before the learned Tribunal.

7. For the reasons stated, the Money Withdrawal Application is allowed.

8. It is directed that out of the amount deposited by the Insurance Company before the Tribunal, the amount of ₹5,00,000 be released in favour of respondent nos. 1 to 3/claimants and the remaining amount shall be kept in an interest-bearing fixed deposit in a nationalised bank subject to further orders of this Court.

9. List this case on 19.12.2025 for final haring.

(Alok Mahra, J.) 10.10.2025 Mamta