Reliance General Insurance ... vs Aman Khan @ Abrar Khan
2023 Latest Caselaw 328 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 MAC No. 56 of 2023
Reliance General Insurance Company Limited Versus Aman Khan @ Abrar Khan & Ors.



     16/01/2023         Mr. Sourabh Sharma, counsel for the appellant.

                        Mr. Syed Majid Ali, counsel for respondent No.1.

Heard on admission as well as I.A. No.02/2023, application for grant of stay.

Issuance of notice to respondents No.2 and 3 is not required.

Records of the Court below be called.

Learned counsel for the appellant submits that this appeal has been preferred by the Appellant/Insurance Company only on the quantum of the award.

Learned counsel for respondent No.1 opposes the above prayer made by counsel for the appellant.

On due consideration, the application is allowed (I.A. No.02/2023) subject to deposition of 75% of the award amount by the appellant within 45 days before the concerned Tribunal.

After deposition of above 75% amount of the award, he should be disbursed as per the direction issued by the Tribunal in the impugned judgment.

List this case after four weeks.

Sd/-

        Vasant                                        (Arvind Singh Chandel)
                                                             Judge