Madhya Pradesh High Court
The New India Assurance Co Ltd vs Lal Sahab Yadav on 7 June, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1
THE HIGH COURT OF MADHYA PRADESH
M.A.No.1126/2021
(The New India Assurance Co. Ltd. Vs. Lal Sahab Yadav & others)
Gwalior, Dated:-7.6.2021
Heard through Video Conferencing.
Shri B.K. Agarwal, learned counsel for the appellant.
Record of the Claims Tribunal be called for.
Issue notice to the respondents on payment of process fee by
RAD mode within seven working days. Notice be made returnable within four weeks.
Also heard on I.A.No.2533/2021, an application for staying the operation/execution of the award.
Counsel for the appellant submits that the impugned award has no bearing and is not based on cognate evidence. He submits that he is ready to deposit 50% of total award amount and prays for staying of the award amount.
For the reasons mentioned in I.A.No.2533/2021, the same is allowed.
Subject to depositing of 50% of the total award amount by the appellant within a period of thirty days from today, the execution of the award dated 12.2.2021 shall remain stayed till the next date of hearing. The amount so deposited shall not be disbursed without permission of this Court and shall be kept in the FDR in a Nationalized Bank fetching maximum interest. 2
THE HIGH COURT OF MADHYA PRADESH M.A.No.1126/2021 (The New India Assurance Co. Ltd. Vs. Lal Sahab Yadav & others) List alongwith record of the Claims Tribunal. E-copy/Certified copy as per rules/directions.
(Vishal Mishra) Judge Pawar* ASHISH PAWAR 2021.06.07 18:34:15 +05'30'