Liberty General Insurance ... vs Savitri Kanwar W/O Late Bhagirath ...
2022 Latest Caselaw 3574 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 849/2022

                                   Liberty General Insurance Company Ltd.
                                                                                                         ----Appellant
                                                                         Versus
                                   Savitri Kanwar W/o Late Bhagirath Singh Rajput and Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Virendra Agarwal, Advocate with Ms. Chelsi Gangwal, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

06/05/2022 Heard.

Issue notice to the respondents.

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 13.01.2022 passed by the Motor Accident

Claims Tribunal (Special Court, Communal Riot Cases), Jaipur

Metropolitan, Jaipur (for short, 'the Tribunal') is stayed on the condition

that the appellant shall deposit the entire award amount within one

month from today with the Tribunal. On such deposit being made, the

claimants shall be at liberty to withdraw 75% 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 by

them with interest @6% per annum from the date of withdrawal till

refund. The remaining 25% 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/3

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