United India Insurance Company ... vs Sharda Devi W/O Late Shiri Rajesh ...
2022 Latest Caselaw 2942 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Civil Miscellaneous Appeal No. 1696/2020
United India Insurance Company Ltd
                                                                     ----Appellant
                                   Versus
Sharda Devi W/o Late Shiri Rajesh Kuamr Bhatt,
                                                                ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 659/2022

Girraj Prasad Jaga S/o Late Sh. Balmukund

----Appellant Versus United India Insurance Company Ltd.

----Respondent

For Appellant(s) : Mr. Vimal Kumar for Mr. Rishipal Agarwal For Respondent(s) : Mr. Deepak Pareek Mr. Praveen Kumar Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/04/2022

The Insurance Company and claimants have filed these

appeals against judgment and award dated 27.01.2020 passed by

Motor Accident Claims Tribunal No.2, Kota in Claim Case

No.435/2017.

In the appeal filed by Insurance Company, this Court has

already directed to deposit the entire amount of compensation and

out of entire amount, 50% amount has already been ordered to

be released and 50% amount has been kept in FDRs.

Both appeals are admitted for hearing.

(2 of 2) [CMA-1696/2020]

In appeal No.659/2022, the service of respondent No.2-Smt.

Parmila is dispensed with which has already been dispensed with

in the appeal No.1696/2020. All other respondents have put in

appearance and have exchanged the copy of memo of appeal,

hence service stands complete.

In view of order dated 04.09.2020 passed on stay

application, the stay application stand disposed of.

However, it is open for claimants to move application for

disbursement of remaining 50% amount of compensation, during

pendency of appeal in change circumstance.

Reminder to summon the record be sent.

(SUDESH BANSAL),J

SAURABH/26,25

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