United India Insurance Company vs Savitri Devi W/O Satyendra Singh
2022 Latest Caselaw 3882 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR
            S.B. Civil Miscellaneous Appeal No. 2264/2019
United India Insurance Company
                                                                         ----Appellant
                                     Versus
Savitri Devi W/o Satyendra Singh
                                                                   ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 2813/2019 Savatri Devi W/o Satendra

----Appellant Versus Mahendra Singh S/o Ram Singh

----Respondent

For Appellant(s) : None Present For Respondent(s) : Mr. Dinesh Kumar Garg

HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/05/2022 S.B. Civil Miscellaneous Appeal No. 2264/2019:-

In this appeal, this Court has already stayed the execution of

impugned judgment on condition of depositing the entire amount

by the Insurance Company.

It has been informed by counsel for respondent-claimant

that Insurance Company has deposited the entire amount of

compensation, the respondent-claimant has filed application

No.1/2022 for disbursement of compensation amount.

It has been submitted that though the entire compensation

amount is deposited but not a single penny has been disbursed to

claimant.

Appeal is admitted.

Having heard counsel for respondent-claimant and

considering the fact that entire compensation amount has been

deposited by the Insurance Company, 50% of the deposited

(2 of 2) [CMA-2264/2019]

amount be disbursed to respondent-claimant. Remaining 50%

shall remain deposited in FDRs before a nationalized bank intially

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

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.

With aforesaid observations, the stay application as well as

application for disbursement of compensation amount stand

disposed of.

S.B. Civil Miscellaneous Appeal No. 2813/2019:-

This appeal has been filed by appellant-claimant for

enhancement of compensation.

Counsel for appellant-claimant undertakes to remove the

defects within a period of two weeks, if not removed.

Heard.

Appeal is admitted.

Issue notice to respondent.

On request of counsel for appellant-claimant, service of

notice on respondent No.1 is dispensed with at the risk and

consequences of appellant. Notice be issued only to respondent

No.2- Insurance company.

A copy of memo of appeal be also served on counsel for

Insurance Company.

(SUDESH BANSAL),J

NITIN /83-84

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