The Oriental Insurance Company ... vs Amar Lal S/O Nanda
2023 Latest Caselaw 179 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1481/2022

The Oriental Insurance Company Ltd.
                                                                   ----Appellant
                                   Versus
Amar Lal S/o Nanda & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Lokesh Parihar, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/01/2023

Issue notice to the respondents 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 31.03.2022 passed by the Motor

Accident Claim Tribunal, Jhalawar in M.A.C. Case No.411/2015 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 No.1 shall be at

liberty to withdraw 50% of the said amount on his 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-1481/2022]

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

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin /39

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