Reliance General Insurance Co. ... vs Bhanwara Ram
2021 Latest Caselaw 16021 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 604/2021

Reliance General Insurance Co. Ltd.

----Appellant Versus Bhanwara Ram & Ors.

----Respondents

For Appellant(s) : Mr. Vishal Singhal

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order 22/10/2021

Heard.

Admit.

Issue notice to respondents, returnable within four weeks.

Meanwhile, effect and operation of the impugned judgment

dated 11.12.2020, qua the appellant, shall remain stayed subject

to the condition that appellant shall deposit 50% of the awarded

amount with learned tribunal after adjusting the amount, if any,

already paid to the respondents, within a period of one month

from today.

Thereafter, learned tribunal shall disburse the said amount to

the claimants in terms of the impugned judgment. However,

claimants shall file an undertaking to the effect that in case the

appeal is allowed, they shall refund the amount to the appellant

with interest @ 6%.

(RAMESHWAR VYAS),J

10-rahul arya/-

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