United India Insurance Co Ltd vs Ramilaben Ramanbhai Bariya
2021 Latest Caselaw 1555 Guj

               C/FA/4213/2019                                    IA ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF
                   AMOUNT) NO. 1 of 2021
             In R/FIRST APPEAL NO. 4213 of 2019
================================================================

MINOR HEMANGI RAMANBHAI BARIYA Versus UNITED INDIA INSURANCE CO LTD ================================================================ Appearance:

MR MOHSIN M HAKIM for the PETITIONER(s) No. MR DV ACHARYA for the RESPONDENT(s) No. MR VC THOMAS for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 02/02/2021 IA ORDER

1. Heard learned advocate Mr.Mohsin Hakim for the applicant and learned advocate Mr.V.C.Thomas for respondent-insurance company.

2. By way of this application, the applicant has prayed for disbursement of the amount which is deposited by the respondent- Insurance company with the Tribunal.

3. Considering the same, the impugned judgment and award is hereby stayed till final disposal of the appeal. The tribunal shall disburse 30% of the awarded amount amongst the claimants after due verification and invest the remaining 70% of the amount in FDR with any Nationalized Bank initially for a period of three years and the same shall be renewed from time to time and shall not be encashed till final disposal of the appeal. The claimants shall be entitled to the periodical interest accrued on the said FDRs only in the bank account. The original FDR be retained by the Nazir Department of the concerned Tribunal. With the above observation and directions, the application is disposed of.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI