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Uttarakhand High Court

AO/151/2018 on 9 June, 2022

Author: Sharad Kumar Sharma

Bench: Sharad Kumar Sharma

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                               COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      09.06.2022
                                                AO No. 151 of 2018
                                                With
                                                AO No. 152 of 2018
                                                AO No. 153 of 2018
                                                AO No. 259 of 2018
                                                AO No. 263 of 2018
                                                AO No. 311 of 2018
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. V.K. Kohli, Senior Advocate, assisted by Mr. I.P. Kohli, Advocate, for the appellant/Insurance Company.

Mr. M.S. Bhandari, Advocate, for the claimants/respondents.

Connected Appeal from Order, being AO No. 311 of 2018, has been preferred by the claimants, seeking an enhancement of the awarded amount, as determined by the learned Motor Accidents Claims Tribunal, in MACP Case No. 51 of 2016. The Appeal from Order is accompanied with the Delay Condonation Application (CLMA/11749/2018), explaining 71 days delay, which has chanced in filing the AO No. 311 of 2018. The delay condonation application, coupled with the fact that the reason given therein since is not being seriously opposed by the respondents, owing to the fact that arising out of the same accident, there are other bunch of Appeal from Orders, already pending consideration, the delay would stand condoned. Accordingly, the Delay Condonation Application would stand allowed.

With the consent of the learned counsels for the parties, the Appeal from Order itself is taken up at admission stage.

Admit the AO No. 311 of 2018.

Summon the LCR of MACP Case No. 51 of 2016.

No LCRs are required to be summoned in other connected Appeal from Orders, because the records have already been received.

List these matters immediately, as soon as the LCRs of MACP Case No. 51 of 2016 is received.

(Sharad Kumar Sharma, J.) 09.06.2022 Mahinder/