Reliance Gen Insurance Co Ltd vs Smt Mamta And Others
2022 Latest Caselaw 217 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 3072/2014

Reliance Gen Insurance Company Ltd. having its Regional Office
at Maker Tower Qeens Road, Vaishali Nagar, jaipur through it's
Constituent Attorney
                                                   --Non-Claimant-Appellant
                                   Versus
1. Smt Mamta w/o Late Shri Indraraj Saini, aged about 24 years,
2. Kumari Gunjuan D/o late Shri Indraraj Saini, aged about 6
years, being minor through her natural guardian and mother
Smt mamta w/o Late Shri Indraraj Saini, aged about 24 years,
3. Murari Lal s/o Shri Shrinarayan Saini, aged about 55 years,
4. Smt. Sita Devi w/o Shri Murarilal Saini, aged about 51 years,
5. Monu S/o Shri Murarilal Saini, aged about 22 years,
All R/o Vill. & Post Falodi, Thesil Khandar, Sawaimadhopur,
presently R/o Surajmal Saini Ka House, House No. 38-39, Surya
Nagar, Taron Ki Koont, Tonk Road,
                                                    ---Claimants/Respondent

6. Bhanwar Lal Mali S/o Shri Gopallal, r/o vill. Aata, P/s. Sadar, Karauli Dist. Karauli (Driver of Truck No. RJ-34-GA-0099)

7. Rishikesh Meena s/o Shri Kalyan Prasad Meena, r/oVill. Mahwapura, Post Ratiyapura, P.S. Masalpur Dist. Karauli (Owner of Truck No. RJ-34-GA-0099) Non-Claimant/respondents

For Appellant(s) : Mr. Virendra Agarwal through V.C.

Ms. Chelsi Agarwal through V.C. For Respondent(s) : Mr. Sunil Kumar Singodiya through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

10/01/2022

This appeal has been filed by Insurance Company, assailing

the judgment and award dated 08.07.2014.

(2 of 2) [CMA-3072/2014]

Counsel for the Insurance Company, on the instruction, does

not pres this appeal on merits and seeks permission to withdraw

the same.

The prayer is allowed.

The appeal is dismissed as not pressed.

As per the interim order dated 11.11.2014, the Insurance

Company has deposited the entire of compensation before the

Tribunal out of which 50% has been disbursed to the claimants,

remaining amount so deposited before the Tribunal be also

disbursed to the claimant-respondents.

With such observations, appeal stands dismissed as not

pressed.

Stay application and all other pending applications, if any,

are also dismissed.

(SUDESH BANSAL),J

TN/9

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