Anirudh Singh S/O Shri Mahipat ... vs Jagdish S/O Chaturbhuj
2022 Latest Caselaw 482 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              S.B. Civil Miscellaneous Appeal No. 4874/2019
                                   Anirudh Singh S/o Shri Mahipat Singh
                                                                                                        ----Appellant
                                                                        Versus
                                   Jagdish S/o Chaturbhuj & ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Satish Chandra Pachori through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

19/01/2022 This appeal has been filed by owner of vehicle assailing

judgment and award dated 08.08.2019 passed by Motro Accident

Claims Tribunal No.2, Kota in claim case No.120/2016 whereby

and whereunder a compensation of Rs.1,59,282/- with interest at

the rate of 7.5% was assessed in favour of claimants and against

the appellant.

Counsel for appellant submits that since there is no stay in

the present appeal and in recovery proceedings, pursuant to

notices dated 21.07.2020 issued by Tehsildar, appellant has

deposited entire amount of compensation, which should be treated

under protest subject to decision of this appeal.

Heard learned counsel for appellant.

Let the appeal be admitted for hearing.

In view of above, the stay application is dismissed.

Issue notice to respondents, returnable within twelve weeks.

(SUDESH BANSAL),J

TN/68

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