Iffco Tokia General Insurance Co. ... vs Sunil Kumar
2021 Latest Caselaw 526 j&K

                                                                      S. No. 111
              HIGH COURT OF JAMMU AND KASHMIR
                             AT JAMMU
                                   (Through virtual mode)


                                                Mac App No. 61/2021
                                                CM No. 3700/2021
                                                CM No. 3701/2021
                                                CM No. 3702/2021

Iffco Tokia General Insurance Co. Ltd.                  ...Appellant/Petitioner(s)

                  Through :- Mr. Vipan Gandotra, Advocate
                 v/s
                   <




Sunil Kumar
't
                                                       .....Respondent (s)

                  Through :-
Coram:        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                        ORDER

28.04.2021 CM No. 3702/2021

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. 3701/2021

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.

Application is disposed of.

Mac App No. 61/2021

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. 3700/2021

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