Iffco-Tokio General Insurance ... vs Gayatri Devi W/O Sataynarayan
2023 Latest Caselaw 508 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 59/2023

Iffco-Tokio General Insurance Company Limited,
                                                                  ----Appellant
                                   Versus
Gayatri Devi W/o Sataynarayan,
                                                                ----Respondent

For Appellant(s) : Mr. Chanderdeep Singh Jodha, Adv. For Respondent(s) : Mr. Santosh Soni, Adv. for respondent No.1.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

13/01/2023

Mr. Santosh Soni, Adv. puts his appearance for claimant.

Issue notice to the respondent Nos.2 to 4 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 18.10.2022 passed by the Motor

Accident Claim Tribunal No.1, Bandikui, District Dausa in M.A.C.

Case No.162/2011 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 her

furnishing an undertaking on oath to the effect that if the

appellant ultimately succeeds in the appeal, the said amount shall

be refunded by her alongwith interest @ 9% per annum from the

date of withdrawal till refund. The remaining 50% of the award

(2 of 2) [CMA-59/2023]

amount be 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/49

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