The New India Assurance Co. Ltd vs Tara Ram
2022 Latest Caselaw 13976 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16661/2022

The New India Assurance Co. Ltd., Tp Claims Hub, Divisional Office - 1St, Abhay Chambers, Jalori Gate, Jodhpur, Through Its Manager.

----Petitioner Versus Tara Ram S/o Lala Ram Jat, Village Rohili, Tehsil And District Barmer.

----Respondent

For Petitioner(s) : Mr. Jagdish Chandra Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/11/2022

Issue notice. Issue notice of stay petition as well.

In the meantime, if the petitioner-insurance company

deposits 50% of the award amount along with litigation cost of

Rs.10,000/- as assessed by the Permenant Lok Adalat, Balotra (for

short 'the PLA') within a period of one month before the PLA, the

effect and operation of the award dated 2.8.2022 passed by the

PLA shall remain stayed.

The amount so deposited by the petitioner-insurance

company before the PLA shall be disbursed to the respondent on

moving an appropriate application along with the solvent security.

(VIJAY BISHNOI),J

125-msrathore/-

Powered by TCPDF (www.tcpdf.org)