Iffco Tokio General Insurance ... vs Khushpal Singh
2021 Latest Caselaw 18952 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 450/2021

Iffco Tokio General Insurance Company Limited, Kateva Bhawan M.i Road, Jaipur

----Appellant Versus

1. Khushpal Singh S/o Narendra Singh, Kushalgarh, Tehsil Kushangarh, Dis. Banswara

2. Ramchandra S/o Teja, Kotariya, Police Station Kushalgarh, Dis. Banswara

3. Shrawan Singh S/o Raghuveer Singh, Police Station Kushalgarh, Dis. Banswara

----Respondents

For Appellant(s) : Mr. Aditya Singhi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/12/2021

The present appeal has been filed against the judgment and

award dated 08.01.2021 passed by the Motor Accident Claims

Tribunal, Kushalgarh Distt. Banswara in claim case No.47/2010

whereby the learned court has granted the compensation amount

of Rs.1,13,400/- with interest @ 6% P.A. in favour of respondent-

claimants.

Heard.

Admit.

Issue notice. Issue notice of stay application as well,

returnable within ten weeks.

In the meanwhile, in case the appellant Insurance Company

deposits the entire amount of compensation with interest until

(2 of 2) [CMA-450/2021]

date of deposition, within a period of four weeks from today, the

execution of impugned award dated 08.01.2021 passed by Motor

Accident Claims Tribunal, Kushalgarh in MAC Case No.47/2010

shall remain stayed.

Half of the amount so deposited by the appellant may be

disbursed to the claimants in terms of award and the rest of the

amount shall be kept in FDR initially for a period of two years

subject to renewal time to time.

The Tribunal after completion of deposition of awarded

amount and its disbursement in terms of above, may send the

record to this Court.

Put up after ten weeks.

(SUDESH BANSAL),J

12-Anshul/-

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