Tata Aig General Insurance ... vs Shrimati Asha Devi W/O Late Sanjay
2022 Latest Caselaw 2880 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Miscellaneous Appeal No. 678/2022

Tata Aig General Insurance Company Limited Through Manager,
                                                                      ----Appellant
                                      Versus
Shrimati Asha Devi W/o Late Sanjay & ors.
                                                                   ----Respondents

For Appellant(s) : Mr. Yashdeep Singh For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/04/2022

This appeal has been filed by Insurance Company, assailing

the judgment and award dated 04.02.2022 passed in MACT Claim

No.74/2018 by Motor Accidents Claims Tribunal, Karauli, Raj.

Heard.

Admit.

Issue notice to respondents.

Heard on stay application.

In case, appellant-Insurance Company deposits entire

amount of compensation with interest within a period of four

weeks before the Tribunal, the execution proceedings of the

impugned award shall remain stayed. Out of compensation so

deposited by appellant, 50% amount of compensation may be

disbursed to respondents-claimants through their saving bank

account in terms of award and remaining 50% amount of

compensation shall remain deposit in FDR in a nationalised bank

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

time.

(2 of 2) [CMA-678/2022]

The Tribunal may complete the exercise of deposition and

disbursement of compensation as mentioned above and thereafter

may send the record to this Court.

(SUDESH BANSAL ),J

Sachin/7

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