Universal Sompo General ... vs Jitendra Arjunbhai Baria
2021 Latest Caselaw 5665 Guj

     C/FA/402/2021                                 IA ORDER DATED: 08/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 402 of 2021
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UNIVERSAL SOMPO GENERAL INSURANCE COMPANY LIMITED AHMEDABAD THROUGH ITS Versus JITENDRA ARJUNBHAI BARIA ========================================================== Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR. MAULIK M SONI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 08/06/2021

IA ORDER Heard learned advocate Mr.Vibhuti Nanavati for the applicant­ Insurance Company and learned advocate Mr.Maulik Soni for the respondent­ claimant.

2. It was by order dated 5.2.2021 that this Court has granted ad­interim relief to the applicant­ appellant staying the judgment and award of the Motor Accident Claims Tribunal on condition of deposit of the awarded amount.

3. Today when the Civil Application comes up for consideration, it was stated by learned advocate for the applicant that the said condition is complied with and the amount is deposited with the Tribunal concerned.

4. In that view, ad­interim relief granted as per order dated

C/FA/402/2021 IA ORDER DATED: 08/06/2021

5.2.2021 stands confirmed on the same terms and conditions.

5. This application is disposed of making rule absolute accordingly.

The original complainants are not precluded from filing separate application for disbursement of the part of the awarded amount to be considered on its own merits and in accordance with law.

(N.V.ANJARIA, J) Manshi