Hdfc Ergo General Insurance ... vs Sangeeta
2021 Latest Caselaw 8917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 292/2021

HDFC Ergo General Insurance Company Ltd., Jodhpur Office at N.K. Tower, Chopasni Road, Jodhpur through its authorized representative

----Appellant Versus

1. Smt. Sangeeta W/o Late Champa Lal, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

2. Kishan S/o Late Champa Lal, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

3. Komal D/o Late Champa Lal, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

4. Anita D/o Late Champa Lal, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

5. Kana Ram S/o Late Champa Lal, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

6. Hadmana Ram S/o Pema Ram, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

7. Smt. Sushila W/o Hadmana Ram, Ward No. 6, Village Charkada, Tehsil Nokha, Dis. Bikaner

8. Sohan Lal S/o Gopi Ram Suthar, Ward No. 17, Village And Tehsil Nokha, Dis. Bikaner (Owner)

9. Dharmendra S/o Bhim Singh Jat, Ward No. 2, Ugampura, Village And Tehsil Nokha, Dis. Bikaner (Driver)

----Respondents

For Appellant(s) : Mr. Jagdish Chandra Vyas Ms. Mamta Vyas

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

06/04/2021

Heard learned counsel appearing on behalf of the appellant.

Admit.

(2 of 2) [CMA-292/2021]

Issue notice. Issue notice of stay petition 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 11.01.2021 passed by

learned Judge, Motor Accident Claims Tribunal-cum-Labour Court,

Bikaner in Motor Accident Claim Case No.555/2011 (1864/14)

titled as "Smt. Sangeeta & Ors. Vs. Sohanlal & Ors." 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.

List the matter after four weeks.

(DEVENDRA KACHHAWAHA),J 24-Rashi/-

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