Uttarakhand High Court
The Oriental Insurance Co. Limited vs Ganesh Prasad Awasthi And Others on 1 November, 2012
Author: B.S.Verma
Bench: B.S.Verma
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
A.O. No. 527 of 2012.
The Oriental Insurance Co. Limited.
... Appellant.
Vs.
Ganesh Prasad Awasthi and others.
1.
...Respondents.
Mr. M.K.Goyal, Advocate, learned counsel for the appellant-Insurance Company.
Date November 01, 2012.
Hon'ble B.S.Verma, J. (Oral)
(Stay Application No. 11708 of 2012) Heard learned counsel for the appellant.
Admit the appeal.
Issue notices to the respondents.
Summon the lower Court Record.
List after the lower court record is received and service upon the respondents is effected.
Execution of the impugned award dated 28-7-2012 passed by the learned Motor Accident Claims Tribunal/ I Additional District Judge, Haridwar (for short the Tribunal) in Motor Accident Claim Petition No. 76 of 2010, Ganesh Prasad Awasthi Vs. Dinesh Pal and others shall remain stayed provided the appellant deposits the entire awarded amount after adjusting the statutory deposit made by the appellant in appeal before the learned Tribunal within a period of eight weeks from today. (Stay application is disposed of.) (B.S.Verma,J.) RCP