S. No. 110
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through virtual mode)
Mac App No. 60/2021
CM No. 3696/2021
CM No. 3697/2021
CM No. 3698/2021
Iffco Tokia General Insurance Co. Ltd. ...Appellant/Petitioner(s)
Through :- Mr. Vipan Gandotra, Advocate
v/s<
Sunita Devi and another
't
.....Respondent (s)
Through :-
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
28.04.2021 CM No. 3698/2021 The instant application has been filed by the applicant seeking extension of time for filing the affidavit, stamp and court fee etc in support of the appeal.
For the reasons stated in the application, the same is allowed. The applicant shall do the needful within a period of three days, when the normal functioning of the Court begins.
Application is, accordingly, disposed of. CM No. 3697/2021 This is an application seeking exemption from filing certified copy of the impugned judgment/award.
Learned counsel for the applicant/appellant submits that the appellant has already filed the certified copy of the award in Mac App No. 59/2021, arising out of the same accident.
For the reasons stated in the application, coupled with the submission made at Bar, the application is allowed and requirement of filing certified copy of the award is dispensed with.
2 Mac App No. 60/2021
Application is disposed of.
Mac App No. 60/2021 Issue notice to the respondents. Requisite steps for the service within a period of ten days.
List along with Mac App No. 57/2021. Scanned record of the Tribunal be called for. CM No. 3696/2021 Operation of impugned judgment/award dated 24.12.2020, passed by Motor Accident Claims Tribunal, Jammu shall stay, provided the appellant deposits the entire awarded amount along with interest in this Court within a period of six weeks. On deposit, the same shall be kept in a fixed deposit initially for a period of six months.
Application is, accordingly, disposed of.
(RAJNESH OSWAL) JUDGE JAMMU 28.04.2021 Neha