Reliance General Insurance ... vs Manoj Kumar Sharma S/O Shri ...
2023 Latest Caselaw 504 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 60/2023

Reliance General Insurance Company Limited,
                                                                  ----Appellant
                                   Versus
Manoj Kumar Sharma S/o Shri Sitaram Sharma,
                                                                ----Respondent

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

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

13/01/2023

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 02.11.2022 passed by the Motor

Accident Claim Tribunal, Chomu, District Jaipur in M.A.C. Case

No.94/2019 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 @ 9% 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-60/2023]

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

disbursement of the amount.

(NARENDRA SINGH DHADDHA),J

Jatin/50

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