Reliance General Insurance Co Ltd vs Ranjanben W/O Bhagvansinh ...
2021 Latest Caselaw 5633 Guj

     C/FA/1018/2021                            ORDER DATED: 08/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1018 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1018 of 2021
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              RELIANCE GENERAL INSURANCE CO LTD
                            Versus
          RANJANBEN W/O BHAGVANSINH GOPALJI VAGHELA
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
MR JM BAROT(143) for the Defendant(s) No. 1,2,3,4
MR MAHESH P PATEL(3381) for the Defendant(s) No. 5,6
MR N P CHAUDHARY(3980) for the Defendant(s) No. 5,6
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 08/06/2021

                            ORAL ORDER

(PER : HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI)

Order in First Appeal

Heard Mr. Chirayu Mehta, the learned counsel for the appellant.

Appeal is admitted.

Order in Civil Application

Heard Mr. Chirayu Mehta, the learned counsel for the applicant.

C/FA/1018/2021 ORDER DATED: 08/06/2021

It is stated by the learned advocate for the applicant that the entire amount as determined by the Motor Accident Claim Tribunal, Patan in Motor Accident Claim Petition No.71 of 2015 by judgment and award dated 28.03.2019 is deposited before the Tribunal.

Considering the fact that the First Appeal is admitted and the awarded amount is also deposited with the Tribunal, it is directed that the Tribunal shall disburse 30% of the awarded amount to the claimants after due verification and invest the remaining 70% of the amount in a cumulative Fixed Deposit Receipts in a 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 original FDR be retained by the Nazir Department of the concerned Tribunal.

The civil application stands disposed of accordingly.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

Vahid