Tata Aig General Insurance Co Ltd vs Kunjal Jitendra Joshi
2021 Latest Caselaw 17380 Guj

    C/FA/1850/2019                                 IA ORDER DATED: 17/11/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              CIVIL APPLICATION (FOR STAY)        NO. 1 of 2019
                                   In
                    R/FIRST APPEAL NO. 1850       of 2019
                                 With
              CIVIL APPLICATION (FOR STAY)        NO. 1 of 2019
                                   In
                    R/FIRST APPEAL NO. 1851       of 2019
==========================================================

TATA AIG GENERAL INSURANCE CO LTD Versus THE ORIENTAL INSURANCE CO. LTD ========================================================== Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. MR HARDIK H DAVE for the RESPONDENT(s) No. MR MAULIK J SHELAT for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA and HONOURABLE MRS. JUSTICE MAUNA M. BHATT

Date : 17/11/2021

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 these case, the impugned judgment and award is stayed till final disposal of the appeals. The Trial Court shall invest 70% of the amount in a cumulative Fixed Deposit Receipts in a nationalized Bank

C/FA/1850/2019 IA ORDER DATED: 17/11/2021

initially for a period of 3 years and renewable from time to time for similar period till final disposal of the appeals and 30% of the amount shall be given to the original claimants upon proper verification. The original FDRs to be retained by the Trial Court.

Accordingly, the applications are disposed of.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) NAIR SMITA V.