Cholamandalam General Insurance ... vs Bahadur Singh S/O Ramnath
2023 Latest Caselaw 176 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 3285/2022

Cholamandalam General Insurance Co. Ltd.,
                                                                  ----Appellant
                                   Versus
Bahadur Singh S/o Ramnath
                                                                ----Respondent

For Appellant(s) : Mr. Virendra Agrawal, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/01/2023

Issue notice to the respondent Nos.1 to 5 and 7 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 16.07.2022 passed by the Motor

Accident Claim Tribunal, Shrimadhopur, District Sikar in M.A.C.

Case No.806/2015 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 4 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 @ 6% per annum from

the 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.

(2 of 2) [CMA-3285/2022]

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

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin /42

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