Gujarat State Road Transport ... vs Harshaben W/O Chandravadan ...
2021 Latest Caselaw 7453 Guj

       C/FA/2673/2020                                 IA ORDER DATED: 01/07/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF AMOUNT)
                           NO. 1 of 2021
                In R/FIRST APPEAL NO. 2673 of 2020
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HARSHABEN W/O CHANDRAVADAN LIMBACHIYA Versus GUJARAT STATE ROAD TRANSPORT CORPORATION ========================================================== Appearance:

MR MAKBUL I MANSURI for the PETITIONER(s) No. AISHVARYA for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 01/07/2021

IA ORDER

Heard learned advocate Mr. Makbul Mansuri for the applicants- the original claimants and learned advocate Mr. N. R. Mehta for learned advocate Ms. Aishvarya for Corporation.

2. In this application, the claimants have prayed for disbursement of the amount of compensation deposited by the insurance company.

3. While granting the stay of the impugned judgment and award of the Motor Accident Claims Tribunal, this court put a condition of depositing the awarded amount. Accordingly, the respondent insurance company has deposited the amount with cost and interest with the Tribunal concerned, it was stated before the court.

4. On one hand the amount of compensation awarded by the Claims Tribunal is deposited by the insurance company, and on the other hand, the appeal of the insurance company is pending and would take time before it is finally decided. In that view, if part of the deposited amount is

C/FA/2673/2020 IA ORDER DATED: 01/07/2021

disbursed in favour of the claimants in the interregnum to their benefit, the same shall serve the ends of justice. Therefore, the following directions are issued,

(i) Out of the total deposited amount by the appellant insurance company, the Tribunal shall disburse 30% of the amount in favour of the claimants in equal proportion after verifying their identity, following necessary procedure and by issuing account payee cheque in their respective names.

(ii) The remainder 70% amount shall be deposited with the nationalised bank in a fixed deposit of non-cumulative nature.

(iii) The Fixed Deposit shall be created initially for a period of one year and renewable subject to further orders.

(iv) The claimants shall be entitled to earn periodical interest which may accrue on the invested amount.

(v) The Fixed Deposit receipts shall remain in the custody of the Nazir of the Claims Tribunal and the same shall not be permitted to be utilised to raise any loan or finance or for any other such purpose without permission of the court.

5. The present application stands allowed and disposed of in the aforesaid terms.

(N.V.ANJARIA, J) C.M. JOSHI