The New India Assurance Co. Ltd vs Asha Kanwar W/O Sagar Singh
2022 Latest Caselaw 92 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

        S.B. Civil Miscellaneous Appeal No. 5248/2018

The New India Assurance Co. Ltd.
                                                               ----Appellant
                                Versus
Asha Kanwar W/o Sagar Singh
                                                             ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 5225/2018 The New India Assurance Co. Ltd.

----Appellant Versus Asha Kanwar W/o Sagar Singh

----Respondent S.B. Civil Miscellaneous Appeal No. 5249/2018 The New India Assurance Co. Ltd.

----Appellant Versus Tej Singh S/o Man Singh

----Respondent S.B. Civil Miscellaneous Appeal No. 5250/2018 The New India Assurance Co. Ltd.

----Appellant Versus Rajendra Singh S/o Ram Singh,

----Respondent

S.B. Civil Miscellaneous Appeal No. 5658/2018

Asha Kanwar W/o Sadar Singh

----Appellant Versus Narendra Singh S/o Jagmohan Singh

----Respondent S.B. Civil Miscellaneous Appeal No. 5739/2018 Asha Kanwar W/o Sagar Singh

----Appellant Versus Narendra Singh S/o Jagmohan Singh

----Respondent

(2 of 3) [CMA-5248/2018]

For Appellant(s) : Mr. Rishipal Agarwal through VC For Respondent(s) : Mr. Avadesh Kumar Purohit through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/01/2022 These four appeals (Nos.5248/2018, 5225/2018, 5249/2018

& 5250/2018) have been filed by the Insurance Company assailing

the award dated 26.07.2018 in relation to the findings of issue

No.1.

These two appeals (Nos. 5658/2018 & 5739/2018) have

been filed by the claimants for seeking enhancement of

compensation granted vide judgment dated 26.07.2018.

Heard both the counsel for appellants as well as

respondents.

Admit.

Since the respondents have already put in appearance

notices need not be issued. Service stands complete.

Heard on the stay applications.

The Insurance Company has deposited the entire amount of

compensation pursuant of the interim order dated 17.12.2018.

Later on, on the application of claimants, the order was passed on

11.11.2019 whereby 50% of the compensation amount has been

disbursed and remaining 50% be kept in FDR.

In view of such orders, no separate order is required to be

passed on the stay application at this stage.

(3 of 3) [CMA-5248/2018]

However, the claimants are at liberty to move application for

disbursement of the deposited amount of compensation, if need so

arises.

With such observations, all the stay applications stand

disposed of.

The record of the Tribunal has already summoned.

Put up in due course.

(SUDESH BANSAL),J

NITIN /104-107,86-87

Powered by TCPDF (www.tcpdf.org)