Reliance General Insurance Co Ltd vs Nathabhai Hamirbhai Dodiya
2021 Latest Caselaw 4446 Guj

        C/FA/60/2021                                     IA ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF AMOUNT)
                          NO. 1 of 2021
                In R/FIRST APPEAL NO. 60 of 2021
==========================================================

NATHABHAI HAMIRBHAI DODIYA Versus LALJIBHAI KANJIBHAI PATEL ========================================================== Appearance:

NISHIT A BHALODI for the PETITIONER(s) No. for the RESPONDENT(s) No. MR RATHIN P RAVAL for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 19/03/2021

IA ORDER

1. Heard learned advocate Mr. Nishit Bhalodi on behalf of

the applicants and learned advocate Mr. Rathin P. Raval on

behalf of the respondent.

2. Vide an order dated 12.01.2021, this Court (Coram:

Vaibhavi D. Nanavati, J.) had directed that the impugned

judgment and award passed by the learned Tribunal shall

remain stayed on condition that the applicant shall deposit the

amount of liability of the applicant as determined by the

Tribunal before the next returnable date.

C/FA/60/2021 IA ORDER

3. Learned advocate Mr. Raval informs this Court that the

said order has been complied with. In view thereof, learned

advocate Mr. Bhalodi requests this court to pass orders of

disbursement/investment.

4. Considering the same, the learned Tribunal shall disburse

30% of the entire deposited amount to the applicants herein

after due verification. As regards remaining 70% of the

amount, the same shall be deposited in a fixed deposit account

with any Nationalised Bank initially for a period of 3 years,

renewed from time to time till final disposal of the appeal. The

applicants herein shall be entitled to periodical interest. The

original FDR's to be retained by the Nazir of the concerned

Tribunal.

5. With these observations and directions, the present Civil

Application stands disposed of.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN