National Insurance Company ... vs Smt. Suman Devi W/O Shri Surendra ...
2023 Latest Caselaw 97 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 3404/2022

National Insurance Company Limited,
                                                                       ----Appellant
                                    Versus
Smt. Suman Devi W/o Shri Surendra Kumar & Ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Rizwan Ahmed, Adv. For Respondent(s) : Mr. Pushpendu Sharma, Adv. for claimants-respondents

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

03/01/2023

Mr. Pushpendu Sharma, Adv. puts in appearance for

claimants-respondents.

List after six weeks.

In the meantime, operation/execution of the impugned

judgment and award dated 29.08.2022 passed by Motor Accident

Claim Tribunal, Jaipur Metropolitan, Jaipur in M.A.C. Case

No.676/2017 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 claimants-

respondents shall be at liberty to withdraw 50% of the said

amount 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 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

(2 of 2) [CMA-3404/2022]

initially for a period of one year which shall be renewed from time

to time.

(NARENDRA SINGH DHADDHA),J

Jatin /54

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