Jammu & Kashmir High Court
United India Insurance Co. Ltd vs Madhu Devi & Ors on 12 January, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S.No. 23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case No. :- Mac App No. 4/2024
United India Insurance Co. Ltd. .....Petitioner(s)/Appellant(s)
Through: Mr. Rupinder Singh, Advocate
Vs
Madhu Devi & Ors. ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
12.01.2024 Heard learned counsel for the appellant at length and perused the material available on record.
Issue notice to the respondents, returnable within four weeks, subject to filing of requisites within one week.
List on 23.02.2024 before the learned Registrar Judicial for completion of service/pleadings.
Meanwhile, learned counsel for the appellant is directed to deposit the entire awarded amount along with interest having accrued till date before the Registrar Judicial of this Court within six weeks, upon which the same shall be kept in a fixed deposit initially for duration of six months. Upon deposit of the said awarded amount by the appellant, the execution of the award dated 04.09.2023 in File No. 389/C titled "Madhu Devi & Ors. vs. United India Insurance Co. Ltd. & Ors." passed by Motor Accident Claims Tribunal Jammu shall remain stayed.
Alteration/modification/vacation on motion.
(Wasim Sadiq Nargal) Judge JAMMU 12.01.2024 Manan