The Oriental Insurance Com. Ltd. vs Smt. Sonu Pansari
2021 Latest Caselaw 2653 MP

                                                             1                                 MA-282-2021
                                 The High Court Of Madhya Pradesh
                                             MA-282-2021
                                 (THE ORIENTAL INSURANCE COM. LTD. Vs SMT. SONU PANSARI AND OTHERS)

                      1
                      Jabalpur, Dated : 23-06-2021
                              Shri Rakesh Jain, counsel for the appellant.
                              Call the record from the Tribunal.
                              Issue notice to the respondent nos.1 to 6 upon submission of the

process fee along with the copy of memo of appeal as well as I.A.within 10 working days.

Thereafter, notices be issued by both modes; returnable within 4 weeks.

I.A.No.1676/2021 has been filed for granting the stay upon the execution of impugned award dated 4.3.2020.

As per Para 69 of the impugned judgment, the Tribunal awarded Rs.8,26,202/- with interest @ 7.5% per annum w.e.f. 19.12.2017.

After consideration by way of interim measure, it is directed that the Insurance Company will deposit 50% of the awarded amount within 30 working days. Thereafter, the recovery of remaining amount will be treated as

stayed till final decision of this appeal. The amount so deposited will not be disbursed without prior permission of this Court.

The application is allowed.

List this case along with M.A.No.281/2021 and other connected matters.

Certified copy as per rules.

(B. K. SHRIVASTAVA) JUDGE

TG /-

Signature
 SAN      Not
Verified

Digitally signed by
TRUPTI GUNJAL
Date: 2021.06.23
17:00:55 IST