National Insurance Company ... vs Smt. Nihalo W/O Late Shri Natha ...
2022 Latest Caselaw 399 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 105/2022

National Insurance Company Limited
                                                                   ----Appellant
                                 Versus
Smt. Nihalo W/o Late Shri Natha Singh
                                                                ----Respondent

Connected with

S.B. Civil Miscellaneous Appeal No. 106/2022

National Insurance Company Limited

----Appellant Versus Birma W/o Kunwar Singh

----Respondent

S.B. Civil Miscellaneous Appeal No. 107/2022

National Insurance Company Limited

----Appellant Versus Birma Devi W/o Late Shri Kunwar Singh

----Respondent

S.B. Civil Miscellaneous Appeal No. 108/2022

National Insurance Company Limited

----Appellant Versus Sushila W/o Late Shri Rajesh Kumar Saini,

----Respondent

S.B. Civil Miscellaneous Appeal No. 109/2022

National Insurance Company Limited

----Appellant Versus Devi Singh S/o Shri Nirbhaya Singh,

----Respondent

S.B. Civil Miscellaneous Appeal No. 110/2022

National Insurance Company Limited

(2 of 2) [CMA-105/2022]

----Appellant Versus Kartar Singh S/o Late Shri Kunwar Singh,

----Respondent

S.B. Civil Miscellaneous Appeal No. 111/2022

National Insurance Company Limited

----Appellant Versus Smt. Guddi W/o Late Shri Deshraj

----Respondent

For Appellant(s) : Mr. Vinod Tyagi through VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 18/01/2022 All these appeals have been filed by Insurance Company against judgment and award dated 26.10.2021 whereby separate claim petitions were decided by a common judgment.

Heard learned counsel for appellant. Admit.

Issue notice to respondents, returnable within twelve weeks. If, appellant deposits entire amount of compensation awarded in each claim petition within a period of four weeks, execution proceedings against appellant shall remain stayed. Out of compensation amount so deposited 50% of each award be disbursed to respective claimants in terms of award through their saving Bank account and remaining 50% shall remain deposited in separate FDRs in each case.

The Tribunal may complete proceedings of deposition and disbursement of compensation as mentioned hereinabove and thereafter send the record to this Court.

(SUDESH BANSAL),J

NITIN /5-9,32-33

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