Cholamandalam Ms General ... vs Digvijaysinh Ladhubha Jadeja
2021 Latest Caselaw 2971 Guj

         C/FA/1446/2020                                    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. 1446 of 2020
==========================================================

OSMAN AADAM SUMARA Versus DIGVIJAYSINH LADHUBHA JADEJA ========================================================== Appearance:

NISHIT A BHALODI for the PETITIONER(s) No. for the RESPONDENT(s) No. MS MASUMI NANAVATI FOR MR VIBHUTI NANAVATI for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 20/02/2021 IA ORDER

1. Heard learned advocate Mr.Nishit Bhalodi for the applicant and learned advocate Ms.Masumi Nanavati for respondent-Insurance Company.

2. The applicants are the original claimants, who have filed the present application seeking disbursement of the amount in their favour.

3. Considering the same, the impugned judgment and award is hereby stayed till final disposal of the appeal. 30% amount will be disbursed by the Tribunal 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 FDR only. The original FDR be retained by the Nazir Department of

C/FA/1446/2020 IA ORDER

the concerned Tribunal.

4. With the above observation and directions, the application is accordingly disposed of .

(VAIBHAVI D. NANAVATI,J) ABHISHEK