Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Oriental Insurance Co. Ltd. vs Saroj Wd/O. Prashant Apurva
2021 Latest Caselaw 1820 Guj

Citation : 2021 Latest Caselaw 1820 Guj
Judgement Date : 8 February, 2021

Gujarat High Court
The Oriental Insurance Co. Ltd. vs Saroj Wd/O. Prashant Apurva on 8 February, 2021
Bench: R.M.Chhaya, R.P.Dholaria
         C/FA/2017/2020                                    ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 2017 of 2020
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2017 of 2020
==========================================================
                   THE ORIENTAL INSURANCE CO. LTD.
                                Versus
                    SAROJ WD/O. PRASHANT APURVA
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
DS AFF.NOT FILED (N)(11) for the Defendant(s) No. 5,6
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 7
MR PARTH R KIKANI(10767) for the Defendant(s) No. 1,2,3,4
MR SANJIV N KIKANI(2606) for the Defendant(s) No. 1,2,3,4
NOTICE SERVED(4) for the Defendant(s) No. 10,8,9
==========================================================

 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA

                       Date : 08/02/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Order in First Appeal:

Registry is directed to call for the record and proceedings from the learned Trial Court so as to reach this Court on or before 19.2.2021. S.O. to 25.2.2021.

Order in Civil Application:

Heard the learned advocates appearing for the respective parties.

In facts of this case, the impugned judgment and award is stayed till final disposal of the

C/FA/2017/2020 ORDER

appeal. The Trial Court shall invest 70% of the amount in a Fixed Deposit Receipts in a nationalized Bank initially for a period of 3 years and renewable from time to time for similar period till final disposal of the appeal and 30% of the amount shall be given to the claimants upon proper verification. The claimants are also entitled to periodical interest that may accrue on the Fixed Deposit Receipts. The original FDRs to be retained by the Tribunal.

Accordingly, the application is disposed of.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter