The Oriental Insurance Company ... vs Smt. Meera W/O Late Sitaram ...
2021 Latest Caselaw 2007 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 249/2021

The Oriental Insurance Company Limited



                                                                  ----Appellant
                                  Versus



Smt. Meera W/o Late Sitaram Mahawar & Ors.
                                                               ----Respondents

For Appellant(s) : Mr. Satish Kumar Khandal

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

23/02/2021

Heard.

Admit.

Issue notice to the respondents.

In the meantime, operation/execution of the impugned

judgment and award dated 10.08.2020 passed by the Motor

Accidents Claims Tribunal, Tonk is stayed on the condition that the

appellant-company 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-company 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 amount be invested in the FDR

(2 of 2) [CMA-249/2021]

in a nationalized bank for a period of one year which shall be

renewed from time to time.

(CHANDRA KUMAR SONGARA),J

CHHAYA AWASTHI /16

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