Madhya Pradesh High Court
Annant Ram Namdev vs Rohit Singh on 19 April, 2023
Author: Amar Nath Kesharwani
Bench: Amar Nath Kesharwani
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 546 of 2022
(ANNANT RAM NAMDEV AND OTHERS Vs ROHIT SINGH AND OTHERS)
Dated : 19-04-2023
Shri Awadesh Kumar Gupta - Advocate for applicants.
Registry has raised an objection with regard to question of
maintainability.
Heard.
As per amended provision, no appeal under Section 173 (2) of the Motor
Vehicles Act, 1988 shall lie against any award of a Claims Tribunal if the
amount in dispute in the appeal is less than one lakh rupees, therefore, objection
raised by the Registry is hereby ignored.
Issue notice to the respondents on IA No. 11648/22, an application for stay on
payment of PF within seven working days.
Notice be made returnable within four weeks. Let the record of the Claims Tribunal be requisitioned. Heard on IA No. 11648/22 for grant of stay. In the light of the decision produced by learned counsel for the petitioner in the case of National Insurance Co. Ltd Vs. Shrikant and others reported in 2007 ACJ 2809, subject to depositing 50% of the awarded amount by the Insurance Company before the Claims Tribunal within 15 days from today, the execution in respect of the remaining amount under the impugned award shall remain stayed against the applicants, till the next date of hearing.
C.C as per rules.
(AMAR NATH (KESHARWANI)) Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 4/21/2023 10:47:20 AM 2 JUDGE PG Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 4/21/2023 10:47:20 AM