Magma Hdi General Insurance ... vs Smt. Aranta Devi W/O Late Shri ...
2022 Latest Caselaw 4438 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR
                                                 S.B. Civil Miscellaneous Appeal No. 1239/2022
                                   Magma Hdi General Insurance Company Limited                       ----Appellant
                                                                         Versus
                                   Smt. Aranta Devi W/o Late Shri Kalluram Gurjar 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 04.04.2022 passed by the Motor Accident

Claims Tribunal No.2, Jaipur Metropolitan First (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 @6% 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/6

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