AO/327/2025
2025 Latest Caselaw 4502 UK

Uttarakhand High Court

AO/327/2025 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. 327 of 2025
                                            Hon'ble Alok Mahra, J.

Mr. Ashish Belwal proxy counsel for Mr. Shailabh Pandey, learned counsel for the appellant/Insurance Company.

2. Present appeal has been preferred against the judgment and award dated 13.06.2025 passed by the Motor Accident Claims Tribunal/Additional District Judge, Vikasnagar, District Dehradun in M.A.C.P. No. 32 of 2023, whereby an award of ₹41,13,200/- along with simple interest @7% per annum has been passed against the appellant/Insurance Company.

3. Heard.

4. Admit.

5. Issue notice to the respondents.

6. Steps to be taken within one week.

7. List this case on 06.11.2025.

8. Till the next date of listing, execution of the impugned judgment and award dated 13.06.2025 passed by the Motor Accident Claims Tribunal/Additional District Judge, Vikasnagar, District Dehradun in M.A.C.P. No. 32 of 2023 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 four weeks from today.

(Alok Mahra, J.) 19.09.2025 Mamta