Iffco-Tokio General Insurance ... vs Smt. Veerbai W/O Late Maakhan Lal ...
2023 Latest Caselaw 177 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 3284/2022

Iffco-Tokio General Insurance Company Limited,
                                                                   ----Appellant
                                   Versus
Smt. Veerbai W/o Late Maakhan Lal Meena & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Chanderdeep Singh Jodha, Adv. For Respondent(s) : Mr. Mukesh Kumar Goyal, Adv. for respondent No.1 to 5.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/01/2023

Mr. Mukesh Kumar Goyal, Adv. puts in appearance for

respondent Nos.1 to 5.

Issue notice to the respondent Nos.6 to 9 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 23.08.2022 passed by the Motor

Accident Claim Tribunal, Karoli in Claim Case No.03/2021 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 5 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

(2 of 2) [CMA-3284/2022]

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 /41

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