Jharkhand High Court
Bajaj Allianz General Insurance Co Ltd ... vs Sundhia Devi And Ors on 21 July, 2017
Author: Amitav K. Gupta
Bench: Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.206 of 2017
Bajaj Allianz General Insurance Co. Ltd.
..... Appellant
Versus
Sundhia Devi & Ors. ..... Respondents
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Appellant : Mr. Alok Lal, Advocate For the Respondents :
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03/Dated: 21 July, 2017 st I.A. No.5892 of 2017 This interlocutory application has been filed under Order XLI, Rule 5(5) of the Code of Civil Procedure, for staying the further proceedings in Execution Case No.11 of 2017, pending in the court of District Judge - X th -cum- M.A.C.T., Dhanbad, for realization of awarded compensation amount of Rs.9,06,000/- with interest @6% per annum payable from the date of filing of the claim application in connection with Title (M.V) Claim Case No.46 of 2014 Heard. If the appellant/ Bajaj Allianz General Insurance Company Ltd., deposits 50% of the awarded compensation amount in the court below by 18.08.2017, further proceedings in in Execution Case No.11 of 2017, pending in the court of District Judge - X th -cum- M.A.C.T., Dhanbad, shall remain stayed, till further orders.
The amount so deposited shall not be disbursed in favour of the respondents/ claimants, till further order of this Court.
With the said direction, I.A. No.5892 of 2017 stands disposed off.M.A. No.206 of 2017
Learned counsel for the appellant shall file requisites of notice under ordinary process, in the limitation matter as well as in the main appeal, to be served upon the respondents, for which, two weeks' time is allowed.
If the notices are so filed within the prescribed period, then the same are made returnable by 21.09.2017.
Let a copy of this order be communicated forthwith, to the court below.
(AMITAV K. GUPTA, J.) Chandan/-