National Insurance Company Ltd vs Santosh Devi W/O Late Shri ...
2022 Latest Caselaw 1174 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 216/2022

National Insurance Company Ltd.
                                                                     ----Appellant
                                    Versus
Santosh Devi W/o Late Shri Ramkishore Meena, & Ors.
                                                                 ----Respondents

For Appellant(s) : Ms. Vartika Mehra, through VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/02/2022

Office has reported that this appeal is within limitation,

therefore, application under Section 5 of Limitation Act is

dismissed as not press.

This appeal has been filed by Insurance Company assailing

the judgment and award dated 18.09.2021.

Heard.

Admit.

Issue notice to respondents of appeal as also of stay

application, returnable within twelve weeks.

In case the appellant deposits entire amount of

compensation along with interest within a period of four weeks

before the Tribunal, the execution of impugned award as far as

relating to the present claim petition is concerned shall remain

stayed. In case appellant fails to deposit the amount within the

aforesaid period, the respondents-claimants may proceed for

execution.

(2 of 2) [CMA-216/2022]

If, the compensation amount so deposited, 50% out of award

amount be disbursed to claimants through their saving bank

account furnished by claimants. Remaining 50% amount of award

shall remain deposited in separate 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, thereafter

shall send the record to this Court.

(SUDESH BANSAL),J

Saurabh/78

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