The Royal Sundaram Alliance Insurance ... vs Honnamma on 6 February, 2023

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Supreme Court - Daily Orders

The Royal Sundaram Alliance Insurance ... vs Honnamma on 6 February, 2023

Bench: Krishna Murari

     ITEM NO.30                             COURT NO.13                      SECTION IV-A

                               S U P R E M E C O U R T O F            I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                     No(s).     2135/2023

     (Arising out of impugned final judgment and order dated 25-11-2022
     in MFA No. 3659/2014 passed by the High Court Of Karnataka At
     Bengaluru)

     THE ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD.                          Petitioner(s)

                                                     VERSUS

     HONNAMMA & ORS.                                                         Respondent(s)

     (IA No.19025/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 06-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)             Mr. Neeleshwar Pavani, Adv.
                                   Mr. G. Balaji, AOR

     For Respondent(s)


                           UPON hearing the counsel the court made the following
                                             O R D E R

Issue notice returnable within four weeks. Considering the facts and circumstances, in the meantime, the effect and operation of the impugned order shall remain stayed subject to the condition that the petitioner-company deposits the entire awarded amount with the Motor Accident Claims Tribunal(‘the Tribunal’) out of which the respondent(s) shall be entitled to withdraw 50% without any security.

Signature Not Verified Digitally signed by GEETA AHUJA

The balance left out amount shall be invested Date: 2023.02.10 17:49:13 IST Reason: by the Tribunal in an interest bearing account.

       (Geeta Ahuja)                                                      (Beena Jolly)
     Assistant Registrar-cum-PS                                            Court Master

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