Hdfc Ergo General Insurance ... vs Seema W/O Kamlesh
2021 Latest Caselaw 1685 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 321/2021

HDFC Ergo General Insurance Company Ltd.



                                                                  ----Appellant
                                  Versus

Seema W/o Kamlesh & Ors.



                                                               ----Respondents

For Appellant(s) : Ms. Chelsi Gangwal for Mr. Virendra Agarwal

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

15/02/2021

Heard.

Admit.

Issue notice to the respondents.

In the meantime, operation/execution of the impugned

judgment and award dated 29.12.2020 passed by Commissioner,

Employees Compensation, Tonk is stayed on the condition that the

appellant shall deposit the entire award amount within one month

with the Tribunal. On such deposit being made, the claimants shall

be at liberty to withdraw 50% out of the said deposit on their

furnishing solvent surety and an undertaking on oath to the effect

that if the appellant ultimately succeeds in the appeal, the said

amount shall be refunded with interest @ 6% per annum from the

date of withdrawal till refund. The remaining 50% of the award

(2 of 2) [CMA-321/2021]

amount be invested in the FDR in a nationalized bank for a period

of one year which shall be renewed from time to time.

(CHANDRA KUMAR SONGARA),J

CHHAYA AWASTHI /26

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