Iffco-Tokio General Insurance ... vs Ravindra Prakash Singh Shekhawat ...
2021 Latest Caselaw 2823 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 960/2021

IFFCO-TOKIO General Insurance Company Limited
                                                                    ----Appellant
                                    Versus
Ravindra Prakash Singh Shekhawat S/o Shri Sumer Singh
Shekhawat & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Chanderdeep Singh Jodha

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

12/07/2021 Heard.

Admit.

Issue notice.

Operation/execution of the impugned judgment and

award dated 22.03.2021 passed by the Motor Accidents Claim

Tribunal and Essential Commodity Act, Jaipur Metropolitan-II is

stayed on the condition that the appellant deposits the entire

award amount 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 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.

(2 of 2) [CMA-960/2021]

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/25

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