Iffco Tokio General Insurance ... vs Satyanarayan Son Of Mannalalaged
2022 Latest Caselaw 1904 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 401/2022

Iffco Tokio General Insurance Company Limited
                                                                   ----Appellant
                                   Versus
Satyanarayan Son Of Mannalalaged and Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Yashdeep Singh, Advocate For Respondent(s) : Mr. Rohit Khandelwal, Advocate through VC

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

02/03/2022 Heard learned counsel for the parties.

Mr. Rohit Khandelwal, Advocate puts his appearance on

behalf of respondent Nos.1 and 2 - claimants.

Issue notice to the respondent Nos.3 and 4, returnable

by 11.04.2022.

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 23.11.2021 passed by the Motor

Accident Claims Tribunal, Jhalawar (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 a solvent security

and an undertaking on oath to the effect that if the appellant

ultimately succeeds in the appeal, the said amount shall be

(2 of 2) [CMA-401/2022]

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/8

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