Reliance General Insurance Co. ... vs Ashokbhai Naranbhai Patel
2021 Latest Caselaw 3788 Guj

         C/FA/1902/2020                                                    IA ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF AMOUNT)
                         NO. 2 of 2020
                              In
                R/FIRST APPEAL NO. 1902 of 2020
==========================================================

ASHOKBHAI NARANBHAI PATEL Versus RELIANCE GENERAL INSURANCE CO. LTD. ========================================================== Appearance:

for the PETITIONER(s) No. MR MONAL S CHAGLANI for the PETITIONER(s) No. MR RATHIN P RAVAL for the RESPONDENT(s) No. ==========================================================

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

Date : 04/03/2021 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 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 verification.

The     claimants             are     also        entitled           to      periodical





        C/FA/1902/2020                                          IA ORDER



interest     that       may   accrue          on   the   Fixed         Deposit

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

Accordingly, the application is disposed of.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP