Rajkaran And Anr vs Smt Sunita Devi And Ors
2022 Latest Caselaw 266 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 3844/2017

Rajkaran And Anr
                                                                   ----Appellant
                                    Versus
Smt Sunita Devi And Ors
                                                                 ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 5311/2017 Smt Sunita Devi And Anr

----Appellant Versus Sunil Kumar And Ors

----Respondent

For Appellant(s) : Mr. Ram Sharan Sharma through VC For Respondent(s) : Mr. Ritesh Jain through VC Mr. Lokesh Parihar through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022 These appeals have been filed by owner and driver of the

vehicle assailing the judgment and award dated 03.06.2017

whereby and whereunder compensation of Rs.4,02,000/- was

awarded in favour of claimants and Insurance company was

exonerated and claimants have also filed an appeal No.5311/2017

for enhancement of compensation.

Heard counsel for both parties on appeal as also on stay

application.

Appeals are admitted for hearing.

In case the appellants (owner and driver of the vehicle)

deposits a lumpsum amount of Rs.2 lac within a period of eight

(2 of 2) [CMA-3844/2017]

weeks before the Tribunal, execution of impugned judgment and

award against the appellant shall remain stayed. After deposition

of such compensation, same be disbursed to respondents-

claimants.

If appellants shall not deposit the aforesaid compensation

amount within the period mentioned hereinabove, the claimants

may proceed with execution of impugned judgment and award

during pendency of appeal.

With aforesaid observations, stay application stands disposed

of.

(SUDESH BANSAL),J

NITIN/71-72

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