Iffco Tokio General Insurance ... vs Devilal
2022 Latest Caselaw 9328 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 590/2022

Iffco Tokio General Insurance Company Limited, 2Nd Floor, Bhagwati Bhawan Govt. Hostel Crossing, Mi Road Jaipur (Raj.) Branch Office At F 02, 3, 1St Floor, Manglam Fun Square, Durga Nursery Road, Udaipur (Raj.) Through Its Authorized Signatory.

----Appellant Versus

1. Devilal S/o Shri Dhulji, Aged About 62 Years, R/o Village Balicha, Kheda Ghati, Tehsil Kherwara, Distt. Udaipur.

2. Sanjay Kumar S/o Shri Banshilal Kharadi Meena, R/o Village Balicha, Nal Phala, Tehsil Kherwara, Distt. Udaipur. (Driver)

3. Banshilal S/o Shri Hakla Kharadi Meena, R/o Near Bus Stand, Khedbrahma, Distt. Arwalli, Gujarat. Presently Residing At Village Balicha, Nal Phala, Tehsil Kherwara, Distt. Udaipur. (Owner)

----Respondents

For Appellant(s) : Mr. Jagdish Chadra Vyas For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order

18/07/2022

Heard.

Admit.

Issue notice. Issue notice of stay application also.

Meanwhile, recovery of the amount, pursuant to the

impugned judgment and award dated 21.12.2019 passed by the

Motor Accident Claims Tribunal Kherwara, District Udaipur in Claim

Case No. 116/2016 from the appellant-Insurance company shall

remain stayed.

List this case alongwith CMA No. 1157/2018.

(MADAN GOPAL VYAS),J

13-nidhi/-

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