The New India Assurance Co. Ltd vs Panchuram S/O Shyojiram
2022 Latest Caselaw 177 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 2069/2020

The New India Assurance Co. Ltd.
                                                                      ----Appellant
                                   Versus
Panchuram S/o Shyojiram,
                                                                  ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 2641/2020 Panchuram Son Of Shri Shyojiram

----Appellant Versus Ranjeet Singh Son Of Shri Kishan Singh

----Respondent

For Appellant(s) : Mr. R.P. Vijay through V.C.

Mr. Ram Sharan Sharma through V.C. For Respondent(s) : Mr. Vijay Kumar Jangid through V.C.

Mr. Ram Sharan Sharma respondent in CMA NO.2069/2020

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/01/2022

Both appeals have been filed assailing judgment and award

dated 16.01.2020.

In the appeal filed by the Insurance Company, the counsel

for respondents submits that respondent No.2-Ranjeet Singh,

driver of vehicle) has died way back on 15.04.2016, though this

fact was not disclosed earlier. However, be that as it may, the

factum of death of respondent No.2-Ranjeet Singh is taken on

record. The other respondent Nos.1 and 3 are served.

Another appeal has been filed by the claimant for

enhancement of compensation.

(2 of 2) [CMA-2069/2020]

In the appeal No.2641/2020 filed by the claimant, the

factum of death of respondent No.1-Ranjeet Singh is taken on

record.

Heard learned counsel for both the parties.

Admit

Issue notice to respondents.

Since the contesting respondents have been served, no need

to issue fresh notice.

Heard on stay application as well.

This Court vide order dated 26.08.2020, has allowed

disbursement of 50% of the compensation amount to the

claimants and remaining 50% to be deposited in FDR. The stay

order is confirmed till disposal of appeal. However, the

respondents-claimants are free to move application for

disbursement of the remaining amount during the course of

appeal, in change circumstances, if need so arises.

With the aforesaid observations, the application stands

disposed of.

The appeals be listed in due course.

(SUDESH BANSAL),J

TN/22-23

Powered by TCPDF (www.tcpdf.org)