AO/474/2025
2026 Latest Caselaw 255 UK

Uttarakhand High Court

AO/474/2025 on 9 January, 2026

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                               A.O. No.474 of 2025


                               Hon'ble Alok Mahra, J.

Mr. P.C. Maulakhi, learned counsel for the appellant/Insurance Company.

2. No representation for respondents.

3. The present appeal has been preferred against the judgment and award dated 30.08.2025 passed by the learned M.A.C.T./1st Additional District Judge, Kashipur, District Udham Singh Nagar in M.A.C.P. No. 54 of 2019, whereby the learned Tribunal allowed the claim petition filed by the respondents/claimants and awarded a sum of ₹55,74,274/- along with interest at the rate of 7% per annum against the appellant/Insurance Company.

4. Learned counsel for the appellant would submit that the impugned award is unsustainable in the eyes of law, as the same has been passed without due consideration of the material available on record.

5. As an interim measure, it is directed that the execution of the impugned award dated 30.08.2025 shall remain stayed, subject to the condition that the appellant/Insurance Company shall deposit the entire awarded amount before the Tribunal concerned within a period of four weeks from today. It is made clear that the amount so deposited shall not be withdrawn by the respondents/claimants without prior permission of this Court.

6. Accordingly, the stay application (I.A. No. 2 of 2025) stands disposed of.

7. List the case in due course. [

(Alok Mahra, J.) 09.01.2026 Mamta