Oriental Insurance Company Ltd vs Nirmala And Others
2022 Latest Caselaw 240 j&K

                                                              Sr. No. 73

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                 Mac App No. 20/2022
                                                 CM No. 1162/2022
                                                 CAV No. 2312/2021
Oriental Insurance Company Ltd.                  .....Appellant(s)/Petitioner(s)


                       Through: Mr. Rupinder Singh, Advocate
                  Vs
Nirmala and others                                         ..... Respondent(s)
                       Through: Mr. P. L. Sharma, Advocate for Caveator

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

Mac App No. 20/2022

Caveat stands discharged.

Admit.

Notice to the respondents.

Mr. P. L. Sharma, Advocate waives notice on behalf of the respondent

No. 1 only.

Notice to the other respondents. Steps for the same within one week.

List on 12.04.2022.

Scanned record of the Tribunal be called for.

CM No. 1162/2022

Meanwhile, operation of the impugned judgment/award dated

29.11.2021, passed by learned Presiding Officer, Motor Accidents 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 fixed deposit initially for a period of six months.

Application is, accordingly, disposed of.

(RAJNESH OSWAL) JUDGE

Jammu 21.02.2022 Neha