Reliance General Insurance ... vs Smt. Rupanti Meena W/O Late Shri ...
2022 Latest Caselaw 277 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2165/2021

Reliance General Insurance Company Ltd.
                                                                     ----Appellant
                                      Versus
Smt. Rupanti Meena W/o Late Shri Ramesh Chand Meena
(Widow Of Deceased) & ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Virendra Agrawal through V.C. For Respondent(s) : Mr. Ritesh Jain through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022

This appeal has been filed by Insurance Company against

judgment and award dated 12.10.2021 passed by Motor Accident

Claim Tribunal, No.2, Jaipur Metropolitan First on the ground that

there was no fault on the part of driver of the vehicle insured with

the appellant-Insurance Company.

Admit.

Issue notices.

Since learned counsel for respondent-claimants has put in

appearance, so no need to issue notice.

On request of learned counsel for the appellant, service of notice

upon respondent Nos.5 and 6 is dispensed with

Heard on stay application.

In case, the appellant-Insurance Company deposits the

entire amount of compensation with interest, 50% amount shall

be disbursed to claimants, remaining 50% amount shall remain

deposited in FDR in Nationalized Bank initially for a period of three

(2 of 2) [CMA-2165/2021]

years subject to renewal from time to time. However, recovery

rights of Insurance Company shall not be affected by this stay

order.

Tribunal shall complete proceedings of deposition and

disbursement of compensation amount as mentioned hereinabove

and thereafter shall send back the record to this Court.

(SUDESH BANSAL),J

TN/47

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