Reliance General Insurance Co. ... vs Hansraj Bhargav
2021 Latest Caselaw 12517 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 634/2021

Reliance General Insurance Co. Ltd., Branch Office, Ivth Floor, Green House, Ashok Marg, C-Scheme, Jaipur

----Appellant Versus

1. Hansraj Bhargav S/o Kailash Chandra, Aged About 25 Years, Phogan, Tehsil Sardarshaher, Dis. Churu

2. Jagdish S/o Jile Singh @ Jailal, Baganwala, Tehsil Tosham Dis. Bhiwani (Hariyana)

3. Sanjay S/o Mangeram, Burtana Thana, Tehsil Tosham Dis.

Bhiwani (Hariyana)

4. Chola Mandalam Ms General Insurance Company Limited, Dare House, Second Floor, N.c.c. Bose Road, Chennai Through Branch Manager, Branch Office, Jaipur

5. Jakir Hussain S/o Sarajuddin Teli, Kalana, Tehsil Bhadra, Dis. Hanumangarh

----Respondents

For Appellant(s) : Mr. Vishal Singhal.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

10/08/2021

It is submitted by learned counsel for the appellant that

another appeal arising from the same accident has been admitted

by this Court being S.B. Civil Misc. Appeal No. 635/2021, wherein,

interim order has also been granted.

In view of the submissions made, admit. Issue notice. Issue

notice of the stay application also, returnable within a period of 6

weeks.

Heard on stay application.

(2 of 2) [CMA-634/2021]

Learned counsel for the appellant points out that though the

Tribunal has in the judgment come to the conclusion that the

claimant is entitled to a sum of Rs. 11,680/-, however, in the

operative portion, the amount has been indicated as Rs. 23,140/-.

In these circumstances, apparently the claimant is entitled to

a sum of Rs. 11,680/- only and not Rs. 23,140/-.

In view of quantum of compensation, no case for grant of

any interim order is made out.

The stay application is dismissed.

Connect with SBCMA No. 632/2021 & SBCMA No. 633/2021.

(ARUN BHANSALI),J 17-Sachin/-

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