AO/300/2023
2026 Latest Caselaw 1904 UK

Uttarakhand High Court

AO/300/2023 on 13 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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D1-
11                                IA No.2 of 2026 for Money Withdrawal Application
                                  In
                                  AO No.300 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Deepak Rawat, Advocate for the appellant.

Mr. Vijay Khanduri, Advocate for the respondent nos. 1 to 6.

List this matter for final hearing on 08.05.2026, along with connected case.

Heard on IA No.2 of 2026 for Money Withdrawal Application

The instant appeal is preferred against the judgment and award dated 11.05.2023, passed in MAC No.4 of 2021, Smt. Sunita Devi and Others Vs. The Oriental Insurance Company and Another, by the court of Motor Accident Claims Tribunal, District Judge, Chamoli.

Learned counsel for the respondent nos. 1 to 6 ("the claimants") submits that they are very poor people; they are not in a position to meet their day to day requirement. Therefore, the awarded amount may be released in their favour.

Let Rs. 5,00,000/- be released in favour of the claimants, without any security having been taken from them. The amount shall be transmitted to their respective bank accounts in the proportion as given in the impugned judgment and order.

The money withdrawal application is decided, accordingly.

(Ravindra Maithani J.) 13.03.2026 RV