Hdfc Ergo General Insurance ... vs Tarunkumar Lalgibhai Raval
2021 Latest Caselaw 4866 Guj

               C/FA/1706/2020                            IA ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/FIRST APPEAL NO. 1706 of 2020
============================================

HDFC ERGO GENERAL INSURANCE CO.LTD.

Versus TARUNKUMAR LALGIBHAI RAVAL ============================================ Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. =========================================== CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 30/03/2021

IA ORDER Considered the submissions made by learned Advocate Shri Vibhuti Nanavati for the applicant, more particularly, the submissions that the entire awarded amount along with interest and costs has been deposited before the concerned Tribunal. Under such circumstances, the impugned judgment and award dated 14.02.2020 passed by the learned Motor Accident Claims Tribunal (Auxi.) Vadodara, dated 14.02.2020. shall remain stayed till final disposal of the First Appeal.

The entire awarded amount deposited by applicant - Insurance Company shall be invested in a cumulative Fixed Deposit Receipt in the name of Nazir of concerned Tribunal. It will be open for the original claimants to file appropriate application for withdrawal / disbursement of the awarded amount.

(NIKHIL S. KARIEL,J) Y.N. VYAS