Reliance General Insurance ... vs Smt. Saroj W/O Late Virendra
2021 Latest Caselaw 5587 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 1580/2021

Reliance      General     Insurance         Company          Limited,    Having   Its
Registered Office At 19, Reliance Center, Walchand Hirachand
Marg, Ballard Estate Mumbai- And Having Its Regional Office At
C-Scheme, Man Upasana Tower, 6Th Floor, Sardar Patel Marg,
Opposite To Hsbc Bank, Jaipur- 302001, Through Its Legal
Officer.
                                                                        ----Appellant
                                       Versus
1.         Smt. Saroj W/o Late Virendra, Aged About 44 Years, R/o
           Desusar, Tehsil And District - Jhunjhunu (Raj.)
2.         Priyanka D/o Late Virendra, Aged About 26 Years, R/o
           Desusar, Tehsil And District - Jhunjhunu (Raj.)
3.         Manisha D/o Late Virendra, Aged About 25 Years, R/o
           Desusar, Tehsil And District - Jhunjhunu (Raj.)
4.         Jokhiram S/o Shri Sharvan, Aged About 76 Years, R/o
           Desusar, Tehsil And District - Jhunjhunu (Raj.)
5.         Gulab Devi W/o Jokhiram, Aged About 71 Years, R/o
           Desusar, Tehsil And District - Jhunjhunu, (Raj.)
6.         Sevaram Alias Shalendra S/o Mohan Lal, Aged About 26
           Years, R/o Kakara, P.s. Dataramgarh, District - Sikar
           (Raj.) (Driver Vehicle Nolero Camper No. Rj-18-Ga-6117)
7.         Rajendra Singh S/o Gurudayal Singh, R/o Dorasar, Tehsil
           And District - Jhunjhunu, (Raj.) (Registered Owner
           Vehicle Bolero Camper No. Rj-18-Ga-6117)
8.         Arjun Choudhary S/o Nanuram, R/o Dataram, District -
           Sikar, (Raj.) (Power Of Attorney Holder Vehicle Bolero
           Camper No. Rj-18-Ga-6117)
                                                                    ----Respondents

For Appellant(s) : Mr.Chanderdeep Singh Jodha, Adv.

            HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

                                        Order

05/10/2021



                                                                                  (2 of 2)                  [CMA-1580/2021]

Issue notice of the appeal as well as stay application,

returnable within five weeks.

In the meanwhile, the effect and operation of the judgment

dated 19th March, 2021, passed by the Motor Accident Claims

Tribunal, Jhunjhunu (Raj.), shall remain stayed on the condition of

depositing the entire award amount within a period of five weeks.

On depositing the award amount, the claimants would be

entitled for disbursement of 50% of the amount in their Savings

Bank Account after taking an undertaking that the amount, so

paid, will be subject to final outcome of the appeal and in case,

the appeal of the appellant-Insurance Company is allowed, the

claimants would be required to refund the money back.

The rest 50% of the award amount, to be deposited by the

appellant-Insurance Company, will be kept in FDR for a period of

one year and will be renewed from time to time.

List this case along-with S.B. Civil Misc. Appeal

No.1643/2021, after service.

(ASHOK KUMAR GAUR),J

Parul Sharma/Preeti Asopa/4

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