Reliance General Insurance ... vs Chetan Ram
2021 Latest Caselaw 17341 Raj

(1 of 2) [CMA-1949/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1949/2018

Reliance General Insurance Company Limited, Regional Manager, 6Th Floor Man, Upasana Tower, Sardar Patel Marg, C Scheme, Jaipur.

----Appellant Versus

1. Chetan Ram S/o Shri Vagta Ram, R/o Nareva Bera, Khattu, Tehsil Pachapadra, District Barmer.

2. Dhiren S/o Rati Lal Rajde, B/c Rajde, R/o Sector No. 4 Plot No. 176, Gandhidham, Tehsil Gandhidham, District Kachh (Gujarat)

----Respondents

For Appellant(s) : Mr. T.R.S. Sodha For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

20/11/2021

Heard learned counsel appearing for the appellant.

Admit. Issue notice. Issue notice of the stay petition also.

Rule is made returnable within a period of four weeks.

Record has already been received.

List the matter after four weeks.

Having regard to the facts and circumstances of the case, in

the meanwhile, effect, operation and execution of the impugned

judgment/award dated 23.05.2018 passed by the Emploee's

Compensation Commissioner, Balotra (Barmer) (Camp Jodhpur)

Case No.W.C.C./NF.39/2014 titled as 'Chetan Ram Vs. Dhiren &

Anr.' shall remain stayed if the appellant-Insurance Company

deposits 60% of the total award as awarded along with interest @

(2 of 2) [CMA-1949/2018]

6% p.a. within a period of four weeks, after taking into

consideration any amount deposited earlier.

The amount so deposited be disbursed to the respondent-

claimant in terms of the award passed by the learned Tribunal.

Record be sent back for disbursement of the amount with the

direction to the concerned Commissioner to send back the record,

as early as possible, after disbursement of the amount.

(DEVENDRA KACHHAWAHA),J

1-Arvind/-

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