The United India Insurance Co. Ltd vs Mange Ram Alias Mangi Lal
2021 Latest Caselaw 18560 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1142/2020

The United India Insurance Co. Ltd., Through Its Sr. Divisional Manager (Legal Hub) 74 Bhati Plaza Building Pal Road , Jodhpur

----Appellant Versus

1. Mange Ram Alias Mangi Lal S/o Shri Birbal Ramage, Aged About 35 Years, B/c Jat , R/o Nethrana Tehsil Bhadra Distt. Hanumangarh

2. Prahlad S/o Shri Sheo Chand, Aged About 32 Years, B/c Jat , R/o Kharsnandi Tehsil Nohar Distt. Hanumangarh (Driver Cum Owner Of The Truck Bearing Registration No Rj 31 Ga 1325)

----Respondents Connected With S.B. Cross Objection (Civil) No. 61/2021 Mange Ram @ Mangi Lal S/o Birbal Ram, Aged About 32 Years, Village Nethrana, Tehsil Bhadra, Dis. Hanumangarh

----Appellant Versus

1. United India Insurance Co. Ltd., Divisional Office, Sriganganagar

2. Prahlad S/o Shyochand, Kharsadi, Tehsil Nohar, Dis.

Hanumangarh

----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/12/2021

This appeal has been filed by the Insurance Company

challenging the quantum of compensation vide judgment dated

(2 of 2) [CMA-1142/2020]

02.11.2019 passed by the Motor Accident Claims Tribunal, Bhadra

District Hanumangarh in MACT Case No.48/2016. The claimants

have also filed cross-objections for enhancement of the

compensation.

Heard.

The appeal as well as cross-objections are admitted for

hearing.

Heard learned counsel for the parties on the stay application.

The service of notice of respondent No.2 has already been

dispensed with. So notice need not be issued.

The appellant-Insurance Company is directed to deposit the

whole compensation amount with interest within a period of four

weeks before the Tribunal and out of which Rs.7,00,000/- would

be disbursed to the claimants in terms of the award. The

remaining amount shall remain deposited and be kept in FDR

initially for a period of two years subject to renewal time to time.

The Tribunal may first complete the proceedings regarding

deposition and disbursement of compensation amount in terms of

above and thereafter send the record to this Court.

Stay application stands disposed of.

(SUDESH BANSAL),J

21-22 Ravi Kh/-

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