Iffco Tokio General Insurance ... vs Hasinaben Ibrahimbhai Badi
2021 Latest Caselaw 271 Guj

        C/FA/2467/2020                                         IA ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF AMOUNT)
                         NO. 1 of 2020
                              In
                R/FIRST APPEAL NO. 2467 of 2020
==========================================================

HASINABEN IBRAHIMBHAI BADI Versus AMIBHAI ALIBHAI BADI ========================================================== Appearance:

MR SANDEEP N BHATT for the PETITIONER(s) No. for the RESPONDENT(s) No. MS KIRTI S PATHAK for the RESPONDENT(s) No. ==========================================================

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

Date : 08/01/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard the learned advocates appearing for the respective parties.

The main appeal filed under Section 173 of the Motor Vehicles Act, 1988 has been admitted. In facts of this case, the impugned judgment and award is stayed till final disposal of the appeal. The Trial Court shall invest 70% of the amount in a cumulative 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

C/FA/2467/2020 IA ORDER

verification. The original FDRs to be retained by the Tribunal.

Accordingly, the application is disposed of.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP