United India Insurance Company ... vs Tikam Singh S/O Late Kishan Singh
2021 Latest Caselaw 839 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 117/2021

United India Insurance Company Ltd.
                                                                  ----Appellant
                                   Versus
Tikam Singh S/o Late Kishan Singh
                                                                ----Respondent

For Appellant(s) : Mr. Sandeep Jain For Respondent(s) :

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 be issued to

the respondents.

Call for the record.

In the meantime, operation/execution of the impugned

judgment and award dated 10.11.2020 passed by the Special

Judge, Printing & Stationary Embezzlement Cases and Motor

Accident Claims Tribunal 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

(2 of 2) [CMA-117/2021]

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

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

(GOVERDHAN BARDHAR),J

Dheeraj /42

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