Chief Manager, Rajasthan State ... vs Chandalal S/O Devilal
2021 Latest Caselaw 5780 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No.1396/2021

1.     Chief   Manager,        Rajasthan          State        Road   Transport
       Corporation, Baran Depot.
       (Owner Vehicle Roadways Bus No. RJ-28-PA-1013)
2.     Managing    Director,      Rajasthan         State      Road   Transport
       Corporation, Parivahan Marg, Jaipur (Raj.)
       (Owner Vehicle Roadways Bus No. RJ-28-PA-1013)
                                                                 ----Appellants
                                  Versus
1.     Chandalal S/o Devilal, aged about 33 years, Resident Of
       Gaenta, Thana Itava, Tehsil Peepalda, District Kota (Raj.)
2.     Madhu W/o Chandalal, aged about 31 years, Resident Of
       Gaenta, Thana Itava, Tehsil Peepalda, District Kota (Raj.)
3.     Sumant Kumar S/o Dalel Singh, Resident Iklera, Thana
       Iklera, District Jhalawar (Raj.)
       (Driver Vehicle Roadways Bus No. RJ-28-PA-1013)
                                                               ----Respondents

For Appellant(s) : Mr.V.P. Mathur, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

22/10/2021

Issue notice of the appeal as well as stay application to the

respondent Nos.1 to 3, returnable within six weeks.

In the meanwhile, the effect and operation of the judgment

dated 08.04.2021 passed by the Motor Accident Claims Tribunal

No.2, Kota shall remain stayed on the condition of depositing the

entire award amount by the appellant within a period of six weeks.

On depositing the said award amount, the claimants Nos.1 &

2 would be entitled for disbursement of 50% of the amount in

their Savings Bank Account, after taking an undertaking that the

(2 of 2) [CMA-1396/2021]

amount, so paid, will be subject to final outcome of the appeal and

in case, the appeal of the appellant 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, 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/Ramesh Vaishnav/18

Powered by TCPDF (www.tcpdf.org)