United India Insurance Company ... vs Geeta Kanwar
2021 Latest Caselaw 8916 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 361/2021

United India Insurance Company Limited, Branch Office Mandiya Road, Pali Through Regional Manager, United India Insurance Co. Ltd., Pal Road, Jodhpur

----Appellant Versus

1. Geeta Kanwar W/o Ladu Singh Chouhan, 24 years,

2. Tanisa D/o Ladu Singh Chouhan, aged 1½ years.

3. Tulsa Singh Rawat S/o Jawan Singh, aged 58 years,

4. Gulab Kanwar W/o Tulsa Singh Rawat, aged 51 years, All by caste Rawat, resident of Fulad, Tehsil Marwar Junction Dis. Pali

----Respondents/claimants

5. Madan Lal Sirvi S/o Sura Ram, by caste Choudhary, resident of Kushalpura, Tehsil Raipur District Pali [Owner & Driver of Vehicle No.RJ 22R-5868] Respondent/non-claimants

For Appellant(s) : Mr. Kaushik, through VC For Respondent(s) : Mr. Ravi Panwar

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

06/04/2021

Heard. Admit.

Issue notice. Issue notice of stay application also. Rule is

made returnable within a period of four weeks.

In the meanwhile, effect, operation and execution of the

impugned judgment and award dated 17.12.2020 passed by

learned Judge, Motor Accident Claims Tribunal, Pali, in Motor

Accident Claim Case No.32/2018 titled as "Geeta Kanwar & Ors.

(2 of 2) [CMA-361/2021]

Vs. Madan Lal Sirvi & Anr." shall remain stayed qua the appellant

subject to the condition that the appellant-Insurance Company

shall deposit 70% of the award amount including interest, after

taking into consideration any other deposit made by the appellant-

Insurance Company, within a period of four weeks.

The amount so deposited be disbursed to the claimants in

the terms of the award.

Send for the record. List as soon as the record is received.

(DEVENDRA KACHHAWAHA),J 25-Bharti/-

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