Bachchi Rotela W/O Late Nandan ... vs Kailash Chand Kumhar S/O Shri Ruda ...
2023 Latest Caselaw 1633 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Civil Miscellaneous Appeal No. 336/2023
                                    Bachchi Rotela W/o Late Nandan Singh (Wife Of Deceased) &
                                    Ors.
                                                                                                        ----Appellants
                                                                        Versus
                                    Kailash Chand Kumhar S/o Shri Ruda Ram Kumhar & Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Ram Sharan Sharma, Advocate

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 06/02/2023

Relying upon the judgment of the Hon'ble Apex Court

passed in the case of Indra Devi & Ors. Vs. Bagada Ram & Anr.

((2010) 13 SCC 249), learned counsel for the appellants

contends that the execution proceedings in respect of recovery of

interim award amount as mentioned in the impugned

judgment/award dated 18.11.2022 passed against the present

appellants by the Motor Accident Claims Tribunal No.2, Jaipur

Metropolitan-I, in Claim Case No.499/2019 (CIS No.821/2019)

(CNR No.RJJM060011142019), may kindly be stayed till the final

disposal of the appeal.

Considering the submission made above, issue notice of

appeal as well as stay application be issued to the respondents, on

doing needful, returnable within six weeks.

Meanwhile, execution proceedings in respect of

recovery of the interim award amount, as mentioned in the

impugned judgment/award dated 18.11.2022 against the present

appellants shall remain stayed, till further order.

(CHANDRA KUMAR SONGARA),J Ashish Kumar /67

Powered by TCPDF (www.tcpdf.org)