Shriram General Insurance ... vs Rajkanwar W/O Late Kailash Chand
2023 Latest Caselaw 469 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 55/2023

Shriram General Insurance Company
                                                                  ----Appellant
                                   Versus
Rajkanwar W/o Late Kailash Chand
                                                                ----Respondent

For Appellant(s) : Mr. Chanderdeep Singh Jodha, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

12/01/2023

Issue notice to the respondents of the appeal as well as of

the stay application.

List after eight weeks.

In the meantime, operation/execution of the impugned

judgment and award dated 20.10.2022 passed by the Motor

Accident Claim Tribunal, Sambhar Lake, Jaipur District, Jaipur in

M.A.C. No.198/2022 (232/2013) 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 claimants 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-55/2023]

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

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin/71

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