Jammu & Kashmir High Court
Oriental Insurance Co. Ltd vs Channa Devi And Others on 5 October, 2019
Author: Sindhu Sharma
Bench: Sindhu Sharma
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Mac App No. 115/2019
CM Nos. 7504/2019,
7505/2019 & 7506/2019
Oriental Insurance Co. Ltd. ....Appellant(s)
Through:- Mr. Amrit Sarin, Advocate
V/s
Channa Devi and others .....Respondent(s)
Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
CM No. 7505/2019:
Heard.
In view of the reasons stated in the application along with the submissions made at the bar, the same is allowed and requirement of filing certified copy of the award impugned is dispensed with.
Disposed of.
CM No. 7504/2019:
Applicant seeks condonation of 19 days' delay in filing the appeal. For the reasons stated in the application coupled with the submissions made at bar by learned counsel for the applicant, a sufficient cause for condoning the delay in filing the appeal is made out. Application is allowed and delay of 19 days in filing the appeal is condoned.
Application is, accordingly, disposed of. Mac App No. 115/2019:
Issue notice to the respondents, returnable within six weeks. Requisites for service within two weeks.
List along with Mac App No. 100/2019.2 Mac App No. 115/2019
CM No. 7506/2019:
Operation of impugned award dated 03.05.2019 passed by the learned Presiding Officer, Motor Accidents Claims Tribunal, Udhampur shall stay provided the entire awarded amount along with interest be deposited in this court within a period of six weeks. In case, awarded amount is deposited, the same shall be kept in the fixed deposit initially for a period of six months.
Application is, accordingly, disposed of.
(Sindhu Sharma) Judge JAMMU 05.10.2019 Pawan Chopra PAWAN CHOPRA 2019.10.05 17:04 I attest to the accuracy and integrity of this document