Digambar Singh @ Jogendra Singh ... vs Urmila W/O Randheer Singh
2022 Latest Caselaw 2881 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN

                          BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 694/2022

Digambar Singh @ Jogendra Singh Son Of Nihal Singh & Anr.
                                                                   ----Appellants
                                    Versus
Urmila W/o Randheer Singh & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Gordhan Singh Fauzdar For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/04/2022

This appeal has been filed by owner and driver of vehicle

assailing judgment and award dated 13.12.2021 passed by M.A.C.T,

Bharatpur in MAC No.550/2016 (377/14).

The counsel for appellants submits that the Tribunal has wrongly

exonerated the Insurance Company from the liability on the ground of

breach of policy.

Heard.

Admit.

Issue notice to respondents.

In case, appellants deposit a lump-sum amount of Rs.10 lakh

within a period of four weeks, the execution of impugned judgment and

award against appellants shall remain stayed.

On deposition of said amount, deposited amount of Rs.10 lakh

may be disbursed to respondent-claimants.

(2 of 2) [CMA-694/2022]

It is made clear that if appellants will not deposit the aforesaid

amount, respondent-claimants would be free to pursue the execution of

the impugned judgment and award.

The Tribunal may first complete the exercise of deposition and

disbursement of compensation, as mentioned above, thereafter shall

send the record to this Court.

(SUDESH BANSAL ),J

Sachin/8

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