Oriental Insurance Company ... vs Ram Lal S/O Shri Dev Lal
2023 Latest Caselaw 661 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2675/2022

Oriental Insurance Company Limited
                                                                  ----Appellant
                                  Versus
Ram Lal S/o Shri Dev Lal & 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.2426/2022

Operation/execution of the impugned judgment and

award dated 02.07.2022 passed by the Motor Accident Claims

Tribunal, Jhalawar 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 claimant shall

be at liberty to withdraw 70% 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 30% 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-2675/2022]

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/58

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