National Insurance Company Ltd vs Hindu, S/O Late Mangilal
2022 Latest Caselaw 2858 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2035/2021

National Insurance Company Ltd.
                                                                  ----Appellant
                                   Versus
Hindu, S/o Late Mangilal
                                                                ----Respondent

For Appellant(s)           :   Mr. R.P Vijay
For Respondent(s)          :



            HON'BLE MR. JUSTICE SUDESH BANSAL

                                    Order

05/04/2022

Office has reported this appeal within time limit, hence,

counsel for appellant does not press the application under Section

5 of the Limitation Act.

Accordingly, the application is dismissed as not press.

Appellant-Insurance Company has filed this appeal, assailing

judgment and award dated 05.08.2021 passed by Judge, MACT,

Ramganjmandi, District Kota in case No.30/2014 whereby a

compensation of Rs.7,22,536/- with interest @6% per annum has

been awarded in favour of respondents-claimants

Heard counsel for appellant.

Admit.

Issue notice to respondents.

On request of counsel for appellant, service of notices on

non-claimant-respondent Nos.3 and 4 are dispensed with.

In case the appellant deposits entire amount of compensation

along with interest within a period of eight weeks before the

Tribunal, execution of impugned award as far as relating to the

(2 of 2) [CMA-2035/2021]

present claim petition is concerned shall remain stayed. In case

appellant fails to deposit the amount within the aforesaid period,

the respondents-claimants may proceed for execution.

If, the compensation amount so deposited, 50% out of award

amount be disbursed to claimant through saving bank account

furnished by claimant. Remaining 50% amount of award shall

remain deposited in separate FDR, in a nationalized bank initially

for a period of three years subject to renewal from time to time.

The Tribunal may complete the exercise of deposition and

disbursement of compensation, as mentioned above, thereafter

shall send the record to this Court.

(SUDESH BANSAL ),J

NITIN /63

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