AO/232/2025
2025 Latest Caselaw 4093 UK

Citation : 2025 Latest Caselaw 4093 UK
Judgement Date : 4 September, 2025

Uttarakhand High Court

AO/232/2025 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. 232 of 2025
                                            Hon'ble Alok Mahra, J.

Mr. Chandramauli Sah proxy counsel for Mr. Amit Kapri, learned counsel for the appellant/Insurance Company.

2. Present appeal has been preferred against the judgment and award dated 08.01.2025 passed by the learned M.A.C.T./1st Additional District Judge, Kashipur, District Udham Singh Nagar in M.A.C.P. No. 230 of 2021, whereby compensation of ₹12,79,600/- along with interest @6% per annum was awarded in favour of the claimant against the appellant.

3. There is a delay of 88 days in filing the appeal. A delay condonation application supported by affidavit has been filed, stating that the delay occurred on account of legal procedural formalities.

4. Cause shown is found sufficient. Accordingly, the delay condonation application is allowed and the delay in filing the appeal is condoned.

5. Perusal of the order sheet reveals that respondent nos.1 and 2 have been duly served, respondent no.1 personally and respondent no.2 through her husband. Service upon respondent no.3 is still awaited, whereas respondent no.4 has been served through his father.

6. Learned counsel for the appellant would submit that the Insurance Company is ready and willing to deposit the entire awarded amount before the Tribunal concerned.

7. List this case on 18.09.2025.

8. Till the next date of listing, execution of the judgment and award dated 08.01.2025 passed by the learned M.A.C.T./1 st Additional District Judge, Kashipur, District Udham Singh Nagar in M.A.C.P. No. 230 of 2021 shall remain stayed, subject to the condition that the appellant/Insurance Company deposits the entire awarded amount before the Tribunal concerned within a period of three weeks from today.

(Alok Mahra, J.) 04.09.2025 Mamta