Oriental Insurance Co. Ltd vs Chain Singh And Ors
2021 Latest Caselaw 37 j&K

                                                                        S. No. 110
            HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU
                              (Through Video Conference)


                                               Mac App No. 9/2021
                                               CM No. 613/2021
                                               CM No. 614/2021


Oriental Insurance Co. Ltd.                            ...Appellant/Petitioner(s)

                Through :- Mr. Suneel Malhotra, Advocate
               v/s
                 <




Chain Singh and ors.
't
                                                     .....Respondent (s)

                 Through :-
Coram:      HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                     (Through Video Conference from High Court Jammu)

                                       ORDER

CM No. 613/2021

For the reasons stated in the application, the same is allowed and

requirement of filing certified copy of the judgment and award impugned is

dispensed with for the time being.

Application is, accordingly, disposed of.

Mac App No. 9/2021

Issue notice to the respondents. Requisite steps for service within one

week.

List along with Mac. App No. 7/2021 on 26.03.2021.

Call for the record of the Tribunal.

CM No. 614/2021

Subject to appellant's depositing of the entire awarded amount along

with interest within a period of six weeks from today, operation of the judgment and

award dated 19.08.2020 passed by the Motor Accidents Claim Tribunal, Rajouri

shall stay. On deposit, the same shall be kept in a fixed deposit initially for a period

of six months.

Application is disposed of.

(RAJNESH OSWAL) JUDGE JAMMU 01.02.2021 Rakesh

RAKESH KUMAR 2021.02.02 13:58 I attest to the accuracy and integrity of this document