Shriram General Insurance Co. Ltd vs Chandu Kanwar
2022 Latest Caselaw 12255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1778/2022

Shriram General Insurance Co. Ltd., Through Branch Manager, E- 8, EPIP RIICO Industrial Area, Sitapura, Jaipur. (Insurer Of Pickup No. RJ-10-GA-8856)

----Appellant Versus

1. Chandu Kanwar W/o Late Mool Singh, Aged About 21 Years, B/c Rajput R/o Village Beethnok, Tehsil Kolayat, District Bikaner.

2. Karanveer S/o Late Mool Singh, Aged About 1 Years, Through His Mother And Natural Guardian Smt. Chandu Kanwar. B/c Rajput R/o Village Beethnok, Tehsil Kolayat, District Bikaner.

3. Smt. Dhapu Kanwar W/o Shri Bhadar Singh, Aged About 45 Years, B/c Rajput R/o Village Beethnok, Tehsil Kolayat, District Bikaner.

4. Bhadar Singh S/o Khum Singh, Aged About 50 Years, B/c Rajput R/o Village Beethnok, Tehsil Kolayat, District Bikaner.

5. Dheeru Singh S/o Hadman Singh, B/c Rajput, R/o Dhirasar, Tehsil Sardarshaher, District Churu. (Driver Owner Of Pickup No. RJ-10-GA-8856)

----Respondents

For Appellant(s) : Mr. Vishal Singhal For Respondent(s) : Mr. K.R.Saharan

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/10/2022

Heard.

Admit. Mr. K.R.Saharan, learned counsel puts in appearance

on behalf of the respondents-claimants. Hence, notice be issued to

the respondent No.5 only.

                                                                             (2 of 2)                    [CMA-1778/2022]



                                         Call for record.

                                         Heard on stay application.

If the appellant deposits 70% amount of the compensation

as awarded by learned Motor Accident Claims Tribunal, Bikaner

vide judgment and award dated 21.6.2022 in Motor Accident

Claim Case No.56/2018 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 70% 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.

The stay petition stands disposed of accordingly.

(FARJAND ALI),J 51-RP/-

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