Reliance General Insurance ... vs Anjula
2022 Latest Caselaw 12215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1754/2022

Reliance General Insurance Company Limited, Through Regional Manager, 6Th Floor, Man Upasana Tower, Sardar Patel Marg, C Scheme Jaipur.

----Appellant Versus

1. Anjula W/o Late Shri Suresh Kumar Somani, Aged About 55 Years, By Caste Maheshwari, R/o 40/4, Gandhi Nagar, Chittorgarh, Tehsil And District Chittorgarh.

2. Sushri Anchal D/o Late Shri Suresh Kumar Somani, Aged About 29 Years, By Caste Maheshwari, R/o 40/4, Gandhi Nagar, Chittorgarh, Tehsil And District Chittorgarh.

3. Aditi D/o Late Shri Suresh Kumar Somani, Aged About 28 Years, By Caste Maheshwari, R/o 40/4, Gandhi Nagar, Chittorgarh, Tehsil And District Chittorgarh.

4. Smt. Shanta Devi W/o Late Rameshwara Lal Ji Somani, Aged About 73 Years, By Caste Maheshwari, R/o 40/4, Gandhi Nagar, Chittorgarh, Tehsil And District Chittorgarh.

5. Chandra Prakash S/o Balu Lal Ji Namdharani, R/o A-422, Sanjay Colony Bhilwara. (Owner Of Truck Trolla)

6. Ram Singh S/o Jodh Singh, By Caste Rajput, R/o Nathi Ka Khera, Tehsil Gangrar, District Chittorgarh. (Driver Of Truck Trolla)

7. Anand Baheti S/o Mahesh Baheti, R/o 68, Dravid Nagar, Indore (Madhya Pradesh) (Driver Of Car)

8. Bajaj Allianz General Insurance Company Limited, G.e.

Plaza Airport Road, Yerwada (Pune) 411006. (Car Insurance Company)

9. M/s Brentri Advisory And Consulting Group Pvt. Ltd.,201-

202, Manas Bhawan, R.N.T. Marg, Indore (Madhya Pradesh) (Reg. Owner Of Car)

----Respondents

For Appellant(s) : Mr. TRS Sodha For Respondent(s) : ---

                                                                             (2 of 2)                    [CMA-1754/2022]


                                                  HON'BLE MR. JUSTICE FARJAND ALI

                                                                        Order

                                   11/10/2022

                                         Heard.

                                         Admit.

Issue notice of the appeal as well as stay application to the

respondents.

Call for record.

Heard on ad-interim stay.

If the appellant deposits 50% amount of the compensation

as awarded by learned Motor Accident Claims Tribunal, Chittorgarh

vide judgment and award dated 16.7.2022 in Motor Accident

Claim Case No.898/2010 along with interest within a period of two

months from today, the execution and recovery for the rest of the

amount shall be stayed.

Upon deposition of the 50% amount as aforesaid, the same

shall be disbursed to the claimants in the proportion and manner

as mentioned in the award itself and any amount deposited

previously by the appellant, shall be adjusted towards the said

amount.

(FARJAND ALI),J 23-RP/-

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