Jammu & Kashmir High Court
United India Insurance Company Ltd vs Anita Devi & Ors on 20 February, 2023
Sr.No. 01
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM Nos. 800, 801 & 802 of 2023
in Mac App No. 16/2023
United India Insurance Company Ltd. ....Petitioner/Appellant(s)
Through :- Mr. Vishnu Gupta, Advocate
V/s
Anita Devi & Ors. ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
20.02.2023 CM No. 801/2023 This application has been filed by the applicant seeking permission of this Court for dispensing with the certified copy of the award.
For the reasons stated in the application along with the submissions made at Bar, this application is allowed and the placing of certified copy of the award on record is ordered to be dispensed with as of now with direction to place of record during the course of hearing.
The application is, accordingly disposed of.
CM 800/2023Appellant has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the award of MACT Kishtwar, dated 26.09.2022 passed in File No. 15 titled "Anita Devi & Ors. vs. United India Insurance Company & Anr."
Heard and considered.
Issue notice in the application for condonation of delay, returnable within four weeks' subject to filing of requisites within one week.
List on 05.04.2023.
Meanwhile, impugned award dated 26.09.2022 passed by MACT, Kishtwar titled "Anita Devi & Ors. vs. United India Insurance Company & Anr." in File No. 15 is ordered to be stayed, subject to deposit of the entire awarded amount before the Registry of this Court, within six weeks.
(MA Chowdhary) Judge Jammu:
20.02.2023 Manan