Iffco-Tokio General Insurance ... vs Naresh Singh S/O Prahlad
2021 Latest Caselaw 5589 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1686/2021

Iffco-Tokio General Insurance Company Ltd., Having Registered
Office At Iffco Sadan , C-1, District Center-Saket, New Delhi
-110017 And Having Its Earlier Office At A-30, Third Floor, Malva
Tower, Near Khatipura Turn Hanuman Nagar, Vaishali Nagar,
Jaipur-302021 And Having Its Current Regional Office 101, First
Floor, Arg Corporate Park Gopalbadi, Ajmer Road, Flyover, Above
Prem Motors, Jaipur-302006 Through Its Constituent Attorney.
                                                                    ----Appellant
                                    Versus
1.     Naresh Singh S/o Prahlad, Aged About 54 Years, R/o
       Village     Makdana,        Tehsil-      Dadri,       District-   Bhawani,
       Haryana.
2.     Nirmla Devi W/o Naresh Singh, Aged About 48 Years, R/o
       Village     Makdana,        Tehsil-      Dadri,       District-   Bhawani,
       Haryana.
3.     Sudhir Kumar S/o Naresh Singh, Aged About 21 Years,
       R/o Village Makdana, Tehsil- Dadri, District- Bhawani,
       Haryana.
4.     Ranveer Singh S/o Tarachand, R/o Village And Post
       Bhaini, Amirpur Tehsil Narnod, District - Hissar, Haryana.
       (Owner Vehicle Truck No. Hr-39-B-6093)
                                                                 ----Respondents

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

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

05/10/2021

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 4th August, 2021, passed by the Employee's (Workmen)

Compensation Commissioner, Jaipur, Rajasthan, shall remain

(2 of 2) [CMA-1686/2021]

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.

(ASHOK KUMAR GAUR),J

Parul Sharma/Preeti Asopa/9

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