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The Oriental Insurance Co.Ltd. vs Rukhiben Maniyabhai Damor
2021 Latest Caselaw 3927 Guj

Citation : 2021 Latest Caselaw 3927 Guj
Judgement Date : 8 March, 2021

Gujarat High Court
The Oriental Insurance Co.Ltd. vs Rukhiben Maniyabhai Damor on 8 March, 2021
Bench: Nikhil S. Kariel
              C/FA/2196/2020                            IA ORDER




 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/FIRST APPEAL NO. 2196 of 2020
============================================

THE ORIENTAL INSURANCE CO.LTD.

Versus RUKHIBEN MANIYABHAI DAMOR ============================================ Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. MR RITURAJ M MEENA for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 08/03/2021

IA ORDER

Heard learned Advocate Shri Rathin P. Raval on behalf of the applicant and learned Advocate Shri Rituraj M. Meena on behalf of respondent no.7- Gujarat Road Transport Corporation.

Learned Advocate Shri Raval that pursuant to the order of this Court dated 04.11.2020, the applicant has deposited the entire amount as awarded by the learned Tribunal with interest and cost with the concerned Tribunal.

Though served, none appears on behalf of the original claimants.

Considering the same, it is ordered that the impugned judgment and award passed by the learned Motor Accident Claim Tribunal (Auxi) & Additional District Judge, Mahisagar at Lunawada in Motor Accident Claim Petition No. 2704 of 2017 dated 19.12.2019 shall remain stayed till the final disposal of the appeal. The deposited amount shall be invested in

C/FA/2196/2020 IA ORDER

cumulative Fixed Deposit in any Nationalized Bank by the concerned Tribunal initially for a period of three years and it shall be renewed from time to time till further orders are passed by this Court in this regard. The Fixed Deposit Receipts shall be kept with the Nazir of the Tribunal.

With the above observation and direction, civil application is disposed of.

It is clarified that it shall be open for the claimant/s to file appropriate application for disbursement of the amount.

(NIKHIL S. KARIEL,J) niru

 
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