AO/476/2024
2025 Latest Caselaw 4092 UK

Uttarakhand High Court

AO/476/2024 on 4 September, 2025

                   Office Notes, reports,
                   orders or proceedings
SL.
        Date         or directions and                       COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures
      04.09.2025                            A.O. No. 476 of 2024
                                            Hon'ble Alok Mahra, J.

Mr. Siddhartha Sah, learned counsel for the appellant/Insurance Company.

2. Present appeal is directed against the judgment and award dated 04.09.2024 passed by the learned M.A.C.T./District Judge, Haridwar in M.A.C.P. No. 117 of 2022, whereby the claim petition has been allowed against the appellant and a sum of ₹9,85,050/- has been awarded as compensation in favour of the claimants along with interest @ 6% per annum from the date of filing of the claim petition till realization.

3. Learned counsel for the appellant would submit that the impugned judgment and award is unsustainable in law, having been passed contrary to the facts and evidence available on record, and that the Tribunal has assessed compensation on the higher side.

4. Admit the appeal.

5. Issue notices to the respondents, returnable within three weeks.

6. Steps to be taken within one week.

7. Call for the Lower Court Record.

8. List this case on 30.10.2025.

9. Till the next date of listing, execution of the impugned judgment and award dated 04.09.2024 passed by the learned M.A.C.T./District Judge, Haridwar in M.A.C.P. No. 117 of 2022 shall remain stayed, subject to the condition that the appellant/Insurance Company deposits the entire amount of compensation before the Tribunal within a period of one week from today.

(Alok Mahra, J.) 04.09.2025 Mamta