Ms Cholamandalam General ... vs Rajendra S/O Rameshwar Meena
2022 Latest Caselaw 2909 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 552/2022

Ms Cholamandalam General Insurance Co. Ltd.
                                                  ----Appellant-non-claimant
                                    Versus
Rajendra S/o Rameshwar Meena & Ors.
                                                                 ----Respondents

For Appellant(s) : Ms. Chelsi Gangwal for Mr. Virendra Agrawal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

06/04/2022 This appeal has been filed by Insurance Company, assailing

the judgment and award dated 17.11.2021 passed in claim case

No. 210/2018 (CIS No.210/18) by Motor Accidents Claims

Tribunal, Tonk.

Heard.

Admit.

Issue notice.

On the request of learned counsel for the appellant, service

of respondent Nos.2 and 3 is dispensed with. Notice be issued to

respondent No.1 only.

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

(2 of 2) [CMA-552/2022]

disbursed to respondent-claimant through his 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.

The Tribunal may complete the exercise of deposition and

disbursement of compensation as mentioned above and

thereafter send the record to this Court.

(SUDESH BANSAL), J

TN/6

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