Shriram General Insurance ... vs Chandrawati W/O Parshottum
2022 Latest Caselaw 4437 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR
                                                 S.B. Civil Miscellaneous Appeal No. 1238/2022

                                   Shriram General Insurance Company Ltd.
                                                                                                        ----Appellant
                                                                         Versus
                                   Chandrawati W/o Parshottum and Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. C.S. Jodha, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

04/07/2022 Heard.

Issue notice to the respondents, returnable by

08.08.2022.

Necessary steps be taken within a week.

Call for the record of the court below.

In the meantime, operation/execution of the impugned

judgment and award dated 31.03.2022 passed by the Motor Accident

Claims Tribunal, Laxmangarh (for short, 'the Tribunal') is stayed on

the condition that the appellant shall deposit the entire award

amount within one month with the Tribunal. On such deposit being

made, the claimants shall be at liberty to withdraw 50% out of the

said amount on their furnishing an undertaking on oath to the effect

that if the appellant ultimately succeeds in the appeal, the said

amount shall be refunded with interest @ 9% per annum from the

date of withdrawal till refund. The remaining 50% of the amount be

invested in the FDR in a nationalised bank initially for a period of one

year which shall be renewed from time to time.

(PRAKASH GUPTA),J

KuD/MR/5

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