Iffco Tokio General Insurance ... vs Sushila Bai W/O Anandilal ...
2021 Latest Caselaw 838 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 127/2021

Iffco Tokio General Insurance Company Ltd.
                                                                  ----Appellant
                                   Versus
Sushila Bai W/o Anandilal Sahariya,
                                                                ----Respondent

For Appellant(s) : Mr. Virendra Agarwal For Respondent(s) : Mr. Sanjay Kumar Singhal for resp

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

27/01/2021 Heard learned counsel for the appellant.

Admit.

Notice of appeal as well as stay application to the

respondent Nos.4 and 5 be issued to the respondents.

Call for the record.

In the meantime, operation/execution of the impugned

judgment and award dated 29.10.2020 passed by the Motor

Accident Claims Tribunal, Baran (Raj.) 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

amount on their furnishing 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 amount

be invested in the FDR in a nationalised bank with the direction for

(2 of 2) [CMA-127/2021]

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

List along with S.B. Civil Miscellaneous Appeal

No.128/2021.

(GOVERDHAN BARDHAR),J

Dheeraj /44

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