Reliance General Insurance ... vs Vimal Saraf S/O Shri Sanwarmal ...
2021 Latest Caselaw 2802 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1054/2021

Reliance General Insurance Company Limited
                                                                   ----Appellant
                                   Versus
Vimal Saraf S/o Shri Sanwarmal Saraf & Ors.
                                                                ----Respondents

Connected With S.B. Civil Miscellaneous Appeal No. 752/2021 Vimal Saraf S/o Shri Sanwarmal Saraf & Ors.

----Appellants Versus Fakir Mohammad S/o Nazir Muhammad & Ors.

----Respondents

For Appellant(s) : Mr. Rizwan Ahmed Mr. Rajesh Maharshi through video conferencing

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

12/07/2021

S.B. Civil Miscellaneous Appeal No. 1054/2021

Heard.

Admit.

Mr. Rajesh Maharshi, Advocate has put appearance on

behalf of respondents No.1 to 5. Office is directed to show his

name in the cause list.

Issue notice to respondents No.6 to 9.

Operation/execution of the impugned judgment and

award dated 10.02.2021 passed by the Motor Accident Claim

Tribunal No.1, Jaipur Metropolitan No.2, Jaipur is stayed on the

condition that the appellant deposits the entire award amount

(2 of 2) [CMA-1054/2021]

within four weeks 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 its realization. The

remaining 50% of the award amount be invested in the FDR in a

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

from time to time.

Stay application stands disposed of.

S.B. Civil Miscellaneous Appeal No. 752/2021

Mr. Rizwan Ahmed, Advocate has put appearance on

behalf of respondent No.3. Office is directed to show his name in

the cause list.

Learned counsel for the appellants is directed to supply

copy of appeal to learned counsel for the respondent No.3.

Let notices be issued to respondents No.1, 2, 4 and 5,

returnable within six weeks.

Necessary steps be taken within a week.

(CHANDRA KUMAR SONGARA),J

Satyendra/26-27

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