Rajasthan High Court - Jaipur
Cholamandalam Ms General Insurance ... vs Geeta Devi W/O Late Rajesh Sharma on 6 January, 2020
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 5692/2019
Cholamandalam Ms General Insurance Company Ltd.
----Appellant
Versus
Geeta Devi W/o Late Rajesh Sharma & Ors.
----Respondents
For Appellant(s) : Mr. S.K. Soni for Mr. Virendra Agarwal For Respondent(s) :
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 06/01/2020 Heard.
Admit.
Issue notices to the respondent/s, returnable by five weeks' time.
Call for the record.
Meanwhile, execution of impugned award passed by Motor Accidents Claim Tribunal, Sawaimadhopur is stayed subject to the condition that the appellant Insurance Company shall deposit the award amount within one month's time from today with the Tribunal, upon such deposit being made, the claimant/s shall be at liberty to withdraw 75% out of the said deposit on their furnishing a solvent surety and undertaking before the court below to the effect that if the appellant/ non-claimant ultimately succeeds in the appeal, the said amount shall immediately be returned and deposited back with interest @ 6% per annum from the date of withdrawal, the remaining 25% of the deposited amount be (Downloaded on 16/02/2020 at 08:09:08 AM) (2 of 2) [CMA-5692/2019] invested in FDR in a nationalized bank for a period of one year, which shall be renewed from time to time.
List accordingly.
(G R MOOLCHANDANI),J Ashok/-84 (Downloaded on 16/02/2020 at 08:09:08 AM) Powered by TCPDF (www.tcpdf.org)