AO/375/2019
2026 Latest Caselaw 53 UK

Citation : 2026 Latest Caselaw 53 UK
Judgement Date : 3 January, 2026

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Uttarakhand High Court

AO/375/2019 on 3 January, 2026

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                               A.O. No.375 of 2019


                               Hon'ble Alok Mahra, J.

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

2. Mr. Sagar Kumar proxy counsel for Mr. Harendra Belwal, learned counsel for respondent nos.1 & 2.

3. Mr. Tarun Pande, learned counsel for respondent nos.3.

4. Present appeal has been preferred by the appellant/Insurance Company against the judgment and award dated 08.07.2019 passed by the learned Employees' Compensation Commissioner & Labour Court, Haldwani, District Nainital in E.C.A. No. 02 of 2017, whereby the learned Commissioner awarded a compensation of ₹7,94,675/- along with interest @ 7% per annum in favour of the claimants/respondent nos. 1 and 2 and against the appellant/Insurance Company.

5. Learned counsel for the appellant would submit that while passing the impugned award, the learned Commissioner failed to properly consider and appreciate the evidence adduced by the appellant, and that the impugned award is contrary to the facts and evidence available on record

6. Admit the appeal.

7. Lower Court Record be summoned.

8. List in due course for final hearing.

(Alok Mahra, J.) 03.01.2026 Mamta