Cholamandalam Investment And ... vs Smt. Shanu W/O Late Anil Singh
2023 Latest Caselaw 151 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 1/2023

Cholamandalam Investment And Finance Company Ltd.,
                                                                   ----Appellant
                                   Versus
Smt. Shanu W/o Late Anil Singh & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Virendra Agrawal, Adv. For Respondent(s) : Ms. Tanvi Shekhawat, Adv. on behalf of Ms. Renu Goyal, Adv. for respondent Nos.1 to 6.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/01/2023

Ms. Tanvi Shekhawat, Adv. on behalf of Ms. Renu Goyal, Adv.

puts in appearance for respondent Nos.1 to 6.

Issue notice to the respondent Nos.7 and 8 of the appeal as

well as of the stay application.

List after six weeks.

In the meantime, operation/execution of the impugned

judgment and award dated 30.09.2022 passed by the Motor

Accident Claim Tribunal, Sikar in M.A.C. Case No.373/2016 is

stayed on condition that the appellant shall deposit entire award

amount with the Tribunal concerned within a month from today.

On such deposit being made, the respondent Nos.1 to 6 shall be

at liberty to withdraw 50% of the said amount on their furnishing

an undertaking on oath to the effect that if the appellant

ultimately succeeds in the appeal, the said amount shall be

refunded by them alongwith interest @ 8% per annum from the

(2 of 2) [CMA-1/2023]

date of withdrawal till refund. The remaining 50% of the award

amount be invested in FDR of a Nationalised Bank initially for a

period of one year which shall be renewed from time to time.

The tribunal is directed to send the record to this Court after

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin /43

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