Madhya Pradesh High Court
National Insurance Company Ltd. vs Rammilan Yadav on 29 August, 2018
1 MA-3496-2018
The High Court Of Madhya Pradesh
MA-3496-2018
(NATIONAL INSURANCE COMPANY LTD. Vs RAMMILAN YADAV)
3
Gwalior, Dated : 29-08-2018
Shri B.N.Malhotra, learned counsel for the appellant /Insurance
Company Ltd.
Heard on admission as well as I.A.No.3343/2018, an application
for stay.
The present appeal is under Section 173(1) of Motor Vehicles Act,
1988.
It is the case of the appellant that FIR was registered without
referring any vehicle. Later on, the insured vehicle was roped in for
claiming compensation.
Issue notice on admission as well as I.A.No.3343/2018, an
application for stay to the respondents on payment of process fee through
Ordinary as well as Registered A.D. mode within three working days. Notices be made returnable within four weeks.
Subject to deposit of awarded amount i.e. Rs.6,00,000/- within six weeks from today, till the next date of hearing, effect and operation of impugned order dated 18.05.2018 shall remain stayed. Question of disbursement would be considered once the respondents are served. Deposited sum shall be kept in the FDR at Nationalized Bank for fetching regular interest.
Certified copy as per rules.
(ANAND PATHAK) JUDGE AK/-
ANAND KUMAR 2018.08.30 13:13:14 +05'30'