United India Insurance Company ... vs Santra Devi W/O Ram Lal Yadav
2022 Latest Caselaw 1261 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 1909/2021

United India Insurance Company Ltd.
                                                                     ----Appellant
                                     Versus
Santra Devi W/o Ram Lal Yadav, & ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Rajeev Bhushan Bansal through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/02/2022

This appeal has been filed by non-claimant-appellant against

the judgment and award dated 28.07.2021 passed by Motor

Accident Claims Tribunal, Tonk.

Heard.

Admit.

Issue notice to respondents.

If appellant-Insurance Company deposits entire amount of

compensation along with interest within a period of six weeks

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

relating to the present claim petition is concerned, shall remain

stayed.

Out of compensation amount so deposited, 50% amount be

disbursed to claimants, through saving bank account furnished by

claimants. Remaining 50% amount of award shall remain

deposited in FDR, in a nationalised bank initially for a period of

three years subject to renewal from time to time.

(2 of 2) [CMA-1909/2021]

The Tribunal may complete exercise of deposition and

disbursement of compensation, as mentioned above, thereafter

shall send the record of this claim petition to this Court.

Application for early listing stands disposed of.

(SUDESH BANSAL),J

TN/65

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