AO/584/2016
2025 Latest Caselaw 4316 UK

Uttarakhand High Court

AO/584/2016 on 13 September, 2025

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                    COURT'S OR JUDGES'S ORDERS
No                 and Registrar's
                      order with
                     Signatures
      13.09.2025                     A.O. No. 584 of 2016
                                     Hon'ble Alok Mahra, J.

Mr. M.K. Goyal, learned counsel for the appellant/Insurance Company.

2. The present appeal has been filed by the appellant/Insurance Company against the judgment and award dated 12.08.2016, passed by the Employee's Compensation Commissioner/Chief Judicial Magistrate, Tehri Garhwal in E.C.A. No. 28 of 2015, whereby the appellant/Insurance Company was directed to pay an amount of ₹7,68,560/- to the respondents/claimants.

3. The matter was taken up before the National Lok Adalat.

4. The appellant/Insurance Company is now willing to settle the matter with the respondents. The appellant/Insurance Company has already deposited the entire awarded amount before the concerned court/Tribunal. Accordingly, the appellant/Insurance Company seeks to withdraw the present appeal.

5. In view of the foregoing, the appeal is dismissed as withdrawn pursuant to the compromise between the parties. The compromise deed shall be made part of the record.

6. The amount, if any remains payable, shall be paid within 45 days from the date of production of the certified copy of this order.

7. Any statutory dues, if applicable, shall be remitted to the concerned Tribunal in accordance with law.

(Alok Mahra, J.) 13.09.2025 Mamta