Shri Ram General Insurance ... vs Babli Devi & Ors
2023 Latest Caselaw 75 j&K

                                                                     Sr.No. 83


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                   Mac App No. 12/2023
                                                   CM No. 392/2023

Shri Ram General Insurance Company Ltd.                    ....Petitioner/Appellant(s)

                    Through :- Mr. Sunny Mahajan, Advocate


         V/s

Babli Devi & Ors.                                                  ....Respondent(s)


                    Through :-
Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                    ORDER

02.02.2023

Heard.

Admit.

Issue notice, returnable within four weeks.

Requisite steps be taken within one week.

List on 17.03.2023.

Meanwhile, impugned judgment dated 13.10.2022 passed by the

Presiding Officer MACT (Principal District Judge), Rajouri in File No.

107/Claim, titled "Babli Devi & Anr. vs. Sahil Sharma & Anr." is ordered to be

stayed, subject to deposit of the entire awarded amount within six weeks.

(MA Chowdhary) Judge

Jammu:

02.02.2023 Manan