National Insurance Company ... vs Smt. Kusum W/O Late Shri Satyaveer ...
2022 Latest Caselaw 6283 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 2284/2022

                                   National Insurance Company Limited,
                                                                                                            ----Appellant
                                                                            Versus
                                   Smt. Kusum & Ors.
                                                                                                         ----Respondents

For Appellant(s) : Mr. Vinod Tyagi Advocate.

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment / Order 21/09/2022

Issue notice to the respondents. Rule is made returnable by

four weeks.

Appellant-Insurance Company is directed to deposit the

entire amount of award with the Tribunal within a period of four

weeks from today.

Tribunal is directed to disburse 50% to the

claimants/respondents in terms of the award after taking an

undertaking from the claimants/respondents to the effect that

they will refund the entire received amount with interest @ 6%

per annum, in case the appeal is decided against them. The

Tribunal is further directed to send the record to this Court after

doing the aforesaid needful.

Stay application stands disposed of in above terms.

It is made clear that if the amount is not deposited within

the aforesaid stipulated time, the claimants/respondents would be

entitled to submit execution application with the Court below.

(ANOOP KUMAR DHAND),J

Sanjay Kumawat-120

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