AO/237/2019
2025 Latest Caselaw 4497 UK

Uttarakhand High Court

AO/237/2019 on 19 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
      19.09.2025                            A.O. No. 237 of 2019
                                            Hon'ble Alok Mahra, J.

Ms. Monika Pant, learned counsel for the appellant through Video Conferencing.

2. Present appeal has been preferred against the judgment and award dated 22.02.2019 passed by learned M.A.C.T./2nd Additional District Judge, Haridwar in M.A.C.P. No. 166 of 2016, whereby compensation of ₹11,28,272/- has been awarded in favour of the claimants against the appellant.

3. Learned counsel for the appellant would submit that the impugned judgment and award is unsustainable in law, having been passed without due consideration of the material available on record; that the Tribunal failed to appreciate the fact that the bike was being driven in a rash and negligent manner and in violation of the provisions of the Motor Vehicles Act.

4. Learned counsel for the appellant would further submit that the entire compensation amount has already been deposited by the appellant before the Tribunal concerned and the awarded amount has also been withdrawn by the claimants.

5. Admit the appeal.

6. List this case for final hearing on 31.10.2025.

(Alok Mahra, J.) 19.09.2025 Mamta