The Oriental Insurance Co. Ltd vs Mamta
2021 Latest Caselaw 8918 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1917/2020

The Oriental Insurance Co. Ltd

----Appellant Versus Mamta

----Respondent

For Appellant(s) : Mr. Narendra Kumar Joshi For Respondent(s) : Mr. Narendra Thanvi

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

06/04/2021

Heard learned counsel for the appellant and learned counsel

for the respondent.

Admit. Issue notice. Issue notice of stay petition also.

Call for the record.

Learned counsel Mr. Narendra Thanvi puts in appearance on

behalf of the respondent Nos. 1 to 4 (claimants) as caveator.

Hence, issue notices to the respondent Nos. 5 and 6 only. Notices

may be given 'Dasti' to the learned counsel for the appellant. Rule

is made returnable within a period of two weeks.

Learned counsel for the appellant is directed to supply the

copy of memo of appeal to the advocate representing the

respondent-claimants, Mr. Narendra Thanvi.

In the meanwhile, effect, operation and execution of the

impugned judgment and award dated 26.08.2020 passed by the

learned Judge, Family Court, Banswara in M.A.C.T Case No.

242/2019(Old No.39/2015) shall remain stayed qua the appellant-

Insurance Company subject to the condition that the appellant

(2 of 2) [CMA-1917/2020]

shall deposit 70% of the award amount along with interest with

the Tribunal concerned within a period of one month, after taking

into consideration any amount earlier deposited.

The amount so deposited be disbursed amongst the

respondents-claimants in terms of the award.

(DEVENDRA KACHHAWAHA),J 113-Akshay/-

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