Icici Lombard General Insurance ... vs Saroj
2022 Latest Caselaw 5712 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 515/2022

Icici Lombard General Insurance Co. Ltd., Tenth Floor, Unit No. 1003 to 1008, Signature Towers, DC 2 Lal Kothi Scheme, District Shopping Centre, Tonk Rd, Jaipur, Rajasthan 302001.

----Appellant Versus

1. Saroj D/o Late Shri Shyamsundar, Aged About 47 Years, R/o Ladnu, District Nagaur, Rajasthan.

2. Urmila D/o Late Shri Shyamsundar, Aged About 41 Years, R/o Ladnu, District Nagaur, Rajasthan.

3. Pankaj S/o Late Shri Shyamsundar, Aged About 57 Years, R/o Ladnu, District Nagaur, Rajasthan.

4. Praveen Kumar S/o Shri Shyamsundar, R/o Kaliji Colony Ka Chauk, Tehsil Ladnu, District Nagaur, Rajasthan.

----Respondents

For Appellant(s) : Mr. Vinay Kothari with Mr. Pradeep Singh Khichi & Mr. Devendra Singh Chouhan

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

19/04/2022

Heard learned counsel for the appellant on admission.

While relying upon the judgment of the Hon'ble Supreme

Court rendered in the case of Ningamma & Anr. vs. United

India Insurance Co. Ltd. reported in (2009) 13 SCC 710,

learned counsel for the appellant submits that the deceased

comes in the shoes of registered owner and cannot claim

compensation under the provisions of Section 163-A of the Motor

Vehicles Act.

Admit.

(2 of 2) [CMA-515/2022]

Issue notice of appeal as well as stay application.

Meanwhile and till next order, if appellant deposits the

additional amount of Rs. 1 lac without interest against impugned

Award dated 07.01.2022 passed by the Judge, Motor Accident

Claims Tribunal, Deedwana, District Nagaur in Claim Petition

No. 59/2012 (Saroj & Ors. vs. Praveen Kumar & Ors.) within a

period of six weeks from today, execution of rest of the amount

qua appellant shall remain stayed.

On depositing the said amount, the tribunal shall disburse

the same in terms of the award impugned.

(RAMESHWAR VYAS),J

26-Inder/-

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