The United India Insurance Co Ltd vs Mamta Devi And Ors
2022 Latest Caselaw 251 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 6261/2017

The United India Insurance Co Ltd
                                                                  ----Appellant
                                   Versus
Mamta Devi And Ors
                                                                ----Respondent

For Appellant(s) : Mr. N L Verma through VC For Respondent(s) : Mr. Amit Singh Shekhawat through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2022

This appeal has been filed by Insurance Company, assailing

judgment and award dated 08.09.2017.

Learned counsel for appellant-Insurance Company submits

that entire amount of compensation has been deposited in

compliance of interim order dated 10.07.2018 passed by this

Court.

Heard counsel for both parties.

Appeal is admitted for hearing.

Out of compensation amount so deposited by appellant-

Insurance Company, 50% amount be disbursed to respondents-

claimants in terms of award dated 08.09.2017 and remaining

amount of 50% shall be kept in FDR initially for a period of three

years subject to renewal from time to time.

With aforesaid observations, stay application and application

for vacation of stay are disposed of.

(2 of 2) [CMA-6261/2017]

Record of the Tribunal be sent back to complete the

proceedings of disbursement of compensation and after

completion, same be returned to this Court.

Put up in due course.

(SUDESH BANSAL),J

NITIN /19

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