Bharti Axa General Insurance ... vs Mahendra Kumar S/O Prahalad
2021 Latest Caselaw 2090 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 996/2020

                                    Bharti Axa General Insurance Company Limited
                                                                                                      ----Appellant
                                                                       Versus
                                    Mahendra Kumar S/o Prahalad
                                                                                                    ----Respondent

For Appellant(s) : Mr. Rishipal Agarwal

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

25/02/2021 Heard.

Admit.

Issue notice of the appeal as also of the stay application to

the respondents.

In the meantime, operation/execution of the impugned

judgment and award dated 24.01.2020 passed by the Motor

Accident Claims Tribunal, Sikar is stayed on the condition that the

appellant shall deposit the entire award amount within one month

with the Tribunal.

List along with S.B. C.M.A. No.1214/2020.

(CHANDRA KUMAR SONGARA),J

Arun/32

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