Reliance General Insurance ... vs Smt. Sunita Devi W/O Dinesh Kumar
2022 Latest Caselaw 3020 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2584/2020

Reliance General Insurance Company Limited
                                                                   ----Appellant
                                   Versus
Smt. Sunita Devi W/o Dinesh Kumar & ors.
                                                                ----Respondents

For Appellant(s) : Mr. Chanderdeep Singh Jodha For Respondent(s) : Mr. Ravi Jangir

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/04/2022 The Insurance Company has filed this appeal assailing

the judgment and award dated 20.07.2020 passed in MAC

No.115/2014 (N.C.V. No. 391/2019) by Motor Accidents

Claim Tribunal, Chomu, District Jaipur.

This Court vide order dated 06.11.2020 directed the

appellant Insurance Company to deposit the compensation

amount with interest, which has been deposited and lying

in FDR.

Respondent-claimants have filed an application No.

1/2022 seeking disbursement of the compensation amount.

Heard learned counsel for both parties.

Admit.

Since respondent-claimant Nos.1 to 7 have appeared,

no need to issue notice.

Notices be issued to respondent No.8 only.

(2 of 2) [CMA-2584/2020]

Since the entire amount is lying deposited in FDR,

50% of amount of compensation be disbursed to

respondent-claimants through their saving bank account,

remaining 50% be kept in FDR in Nationalized Bank initially

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

With the aforesaid, stay application and application for

disbursement of compensation amount stand disposed of.

The Tribunal may send the record to this Court after

disbursement of the compensation amount as stated

hereinabove.

(SUDESH BANSAL),J

TN/79

Powered by TCPDF (www.tcpdf.org)