Cholamandalam M/S General Insurance ... vs Madan Karmakar
2026 Latest Caselaw 722 Jhar

Jharkhand High Court

Cholamandalam M/S General Insurance ... vs Madan Karmakar on 4 February, 2026

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               M.A. No. 69 of 2026

Cholamandalam M/S General Insurance Co. Ltd. Office at Tinplate
Chowk, P.O. Bistol, P.S. Bistol, Dist. East Singhbhum through its Assist
Manager -Vishal Kumar Sharma s/o B. Sharma aged about 34 years,
resident of C/o M/s Cholamandalam MS General Insurance Co. Ltd., 303,
3rd Floor, Tiwary Enclave, Circular Road, Lalpur P.O. Lalpur P.S. Lalpur,
Dist. Ranchi.                         ...   ...   ...     Appellant
                          Versus
1. Madan Karmakar, S/O Sudhir Karmakar,
2. Gulapi Devi, W/O Madan karmakar
Both resident of Village-Aadardih, P.O., P.S. Nimdih, District Serikella-
Kharsawa
3. Saraswati Mudi, W/O Khagendra Mudi, R/O Vill Sangira, P.O., P.S.
Nimdih, District Seraikella Kharsawan ... ...         ...    Respondents
                          ---------

CORAM:              HON'BLE THE CHIEF JUSTICE
                          ---------
For the Appellant         : Mr. Ashutosh Anand, Advocate
                          ---------

02/Dated: 04.02.2026

1. Heard Mr. Ashutosh Anand, learned counsel for the appellant.

2. Issue notice to the respondents returnable on 13th March, 2026.

3. The learned counsel for the appellant states that the appellant will

deposit the entire awarded amount together with interest thereon in this

Court within four weeks from today. The statement is accepted. Relying

on such statement, the execution of the impugned Award dated

20.02.2025 in Motor Accident Claim Case No. 232 of 2022 passed by

the learned District Judge-VIII-cum-P.O. M.A.C.T., Jamshedpur, is

stayed. However, the attachment order, already made is not lifted,

which shall continue to be operative until the amount is deposited in this

Court.

4. Upon deposit of the amount in the name of the Registrar General,

High Court of Jharkhand, the Registrar General shall write to the HDFC

Bank, G.K. Shetty Technology Park, Main Road, S.P. East, Bus Stand,

Mogal Pair, Chennai, Tamilnadu - 6000581 for lifting of the attachment

order.

5. The appellant to take immediate steps for service upon the

respondents.

6. Stand over to 13th March, 2026.

7. However, the Bank need not remit the attached amount, until

further orders.

(M. S. Sonak, C.J.)

04.02.2026 APK/VK