Harbhajan Singh S/O Shri ... vs Sarvjeet Singh S/O Shri Karan ...
2022 Latest Caselaw 1223 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Miscellaneous Appeal No. 5898/2018

                                   Harbhajan Singh S/o Shri Rambharosi
                                                                                                         ----Appellant
                                                                         Versus
                                   Sarvjeet Singh S/o Shri Karan Singh & Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. J K Moolchandani, through VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

02/02/2022

Appellant has filed stay application alleging inter alia that

earlier the Tribunal had passed compensation of Rs.1,93,575/-

vide order dated 23.02.2010 however, later on after the remand

has reduced the compensation to Rs.1,76,335/- vide impugned

judgment dated 03.08.2018 which has already been admitted for

hearing.

Issue notice to respondent No.3 of appeal as also of stay

application, returnable within twelve weeks.

The Insurance Company is going to recover the excess

amount from claimant, over and above to the compensation of

Rs.1,76,335/- with interest. During pendency of appeal, the

recovery of excess amount of compensation from claimant by

Insurance Company shall remain stayed.

(SUDESH BANSAL),J

SAURABH/118

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