Shriram General Insurance ... vs Suresh S/O Ram Nath
2023 Latest Caselaw 470 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 53/2023

Shriram General Insurance Company
                                                                  ----Appellant
                                   Versus
Suresh S/o Ram Nath,
                                                                ----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.199/2022 (156/2014) 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 claimant 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-53/2023]

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

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin/70

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