The Oriental Insurance Company ... vs Lalita Devi W/O Banwari Lal Sharma
2022 Latest Caselaw 3187 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Civil Miscellaneous Appeal No. 882/2022

The Oriental Insurance Company Limited
                                                                         ----Appellant
                                      Versus
Lalita Devi W/o Banwari Lal Sharma
                                                                    ----Respondent

For Appellant(s) : Mr. Satish Kumar Khandal For Respondent(s) : Mr. Vimal Kumar Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/04/2022 This appeal has been filed by Insurance Company assailing the

judgment dated 17.01.2022 passed by MACT, Tonk in case No.85/2020

whereby a compensation of Rs.39,39,005/- along with interest @ 7.5%

per annum has been awarded in favour of claimants.

Heard.

Appeal is admitted.

Counsel has put in appearance on behalf of respondent Nos.1 to 3

hence, notices be issued only to respondent Nos.4 and 5.

Heard on the stay application.

If, appellant-Insurance Company deposits entire amount of

compensation along with interest before the Tribunal within a period of

four weeks, execution proceedings against appellant shall remain

stayed. Out of total compensation amount, 50% amount may be

disbursed to claimants through their saving Bank account and

remaining 50% shall remain deposited in FDRs. initially for a period

three years subject to renewal from time to time.

                                                                (2 of 2)                                      [CMA-882/2022]

                                         The    Tribunal   may      complete         proceedings       of   deposition   and

                                   disbursement     of     compensation         as     mentioned        hereinabove      and

thereafter send the record to this Court.

Accordingly, the stay application stands disposed of.

(SUDESH BANSAL),J

SACHIN /17

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