Chola Mandalam Ms General ... vs Garvit Jain S/O Late Shri Kapil ...
2022 Latest Caselaw 1163 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 185/2022

Chola Mandalam Ms General Insurance Company Limited
                                                                     ----Appellant
                                     Versus
Garvit Jain S/o Late Shri Kapil Jain & Ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Chanderdeep Singh Jodha, through VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

31/01/2022

This appeal has been filed by Insurance Company against

judgment and award dated 05.10.2021 passed by MACT No.1,

Jaipur Metropolitan-II, Jaipur (Raj.) in claim case No.556/2015

whereby compensation of Rs.1,96,543/- has been awarded in

favour of claimants.

Heard.

Admit.

Issue notice, returnable within twelve weeks.

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-185/2022]

The Tribunal may complete proceedings of deposition and

disbursement of compensation as mentioned hereinabove and

thereafter shall send the record to this Court.

(SUDESH BANSAL ),J

SAURABH/3

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