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Shriram General Insurance ... vs Smt. Santa Devi W/O Late Shri ...
2022 Latest Caselaw 3631 Raj/2

Citation : 2022 Latest Caselaw 3631 Raj/2
Judgement Date : 9 May, 2022

Rajasthan High Court
Shriram General Insurance ... vs Smt. Santa Devi W/O Late Shri ... on 9 May, 2022
Bench: Sudesh Bansal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2070/2020

Shriram General Insurance Company
                                                                   ----Appellant
                                     Versus
Smt. Santa Devi W/o Late Shri Rambabu & Anr.
                                                                ----Respondents
For Appellant(s)         :     Mr. R P Vijay
For Respondent(s)        :     Mr.   Darsh Pareek and
                               Mr.   Siddhant Jain on behalf of

Mr. M.S. Singhvi, Advocate General Mr. Dikshant Jain for respondent No.1

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/05/2022

As far as payment of interest on delayed disbursement of

compensation in compliance of the order dated 02.12.2021 is

concerned, learned counsel for claimants-respondents admits that

the interest has also been paid.

Learned counsel for respondent-State has submitted one

letter dated 18.02.2022 on record to show that interest on

delayed amount of compensation has already been paid to the

respondent claimant. Thus, the application (I.A. No.1/2021) stand

disposed of.

As far as this appeal is concerned, the Insurance Company is

assailing the final judgment and award dated 08.02.2020 passed

by Employees's Compensation Commissioner, Bharatpur in Claim

Application No.E.C.A.(F)/D-33/2012.

Let the appeal be admitted for hearing.

(2 of 2) [CMA-2070/2020]

The interim stay order dated 11.02.2021 is made absolute

during course of appeal. However, the respondent-claimant would

be at liberty to move an application for disbursement of remaining

deposited amount during course of appeal in change

circumstances.

With aforesaid observations, stay application stands

disposed of.

On request of counsel for appellant, let fresh notice be issued

to respondent No.2 by both modes, ordinary as well as registered

post.

(SUDESH BANSAL),J

SAURABH/48

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