Tata Aig General Insurance ... vs Shri Kailash Chand S/O Late Shri ...
2023 Latest Caselaw 659 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 87/2023

Tata Aig General Insurance Company Limited
                                                                  ----Appellant
                                  Versus
Shri Kailash Chand S/o Late Shri Rameshwar & Ors.
                                                               ----Respondents

For Appellant(s) : Mr. Rizwan Ahmed

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

18/01/2023 Heard.

Admit.

Issue notice.

S.B. Civil Misc. Stay Application No.57/2023

Operation/execution of the impugned judgment and

award dated 01.11.2022 passed by the Motor Accident Claims

Tribunal, Chomu, District Jaipur is stayed on the condition that the

appellant deposits the entire award amount within four weeks

from today with the Tribunal. On such deposit being made, the

claimants shall be at liberty to withdraw 50% out of the said

deposit 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 with interest @ 6% per annum from the

date of withdrawal till its realization. The remaining 50% of the

award amount be invested in the FDR in a nationalized bank for a

period of one year which shall be renewed from time to time.

(2 of 2) [CMA-87/2023]

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/64

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