National Insurance Company ... vs Smt. Sohani Devi W/O Budharam
2022 Latest Caselaw 3716 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 5172/2018

                                    National Insurance Company Limited
                                                                                                        ----Appellant
                                                                        Versus
                                    Smt. Sohani Devi W/o Budharam & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Vinod Tyagi For Respondent(s) : Mr. Gourav Dhiwan for Ms. Deeksha Jhalani

HON'BLE MR. JUSTICE SUDESH BANSAL Order 11/05/2022

This appeal has been filed by appellant-Insurance Company

against judgment and award dated 09.08.2018.

Heard.

Appeal is admitted.

On request of counsel for appellant-Insurance company, service of

notice on unserved respondents are dispensed with at risk and

consequences of appellant, hence, service is complete.

Counsel for Insurance Company submits that entire compensation

has already been deposited. Out of total compensation amount, 50%

amount may be disbursed to claimants through their saving Bank

account and remaining 50% shall remain deposited in FDRs. initially for

a period three years subject to renewal from time to time.

Accordingly, the stay application and application for disbursement

of compensation stand disposed of.

Record of the Tribunal be sent back in order to complete the

proceedings of disbursement and after completing the same record be

returned to this Court.

(SUDESH BANSAL),J NITIN /66

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