Rajasthan High Court - Jodhpur
Supreme Court In The Case Of Reshma ... vs Madan Mohan on 30 March, 2015
Author: P.K. Lohra
Bench: P.K. Lohra
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. CIVIL MISC. APPEAL No.591/2015
Date of Order : 30.03.2015
HON'BLE MR. JUSTICE P.K. LOHRA
Mr. Vinay Kothari, for the appellant.
Heard learned counsel for the appellant.
It is submitted by learned counsel for the appellant that in relation to award of future prospects for a self-employed deceased/claimant, there are conflicting decisions of the Hon'ble Supreme Court in the case of Reshma Kumari V. Madan Mohan :
Civil Appeal No.4646/2009 with Civil Appeal No.4647/2009 decided on 02.04.2013 and Rajesh & Ors. v. Rajbir Singh & Ors. :
2013 ACJ 1403.
The matter requires consideration. Admit. Issue notice. Issue notice of the stay application also.
In the meanwhile and until further orders, if the appellant Insurance Company deposits 70% of the award with interest, inclusive of the amount already deposited, the rest of the award qua the appellant Insurance Company shall remain stayed. The amount when deposited be disbursed to the claimants in terms of the award.
(P.K. LOHRA), J.
a.asopa/-item No.18