Shriram General Insurance ... vs Niranjanlalsing Bhajanlalsing
2021 Latest Caselaw 17472 Guj

     C/FA/5286/2019                                     IA ORDER DATED: 18/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 5286 of 2019
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SHRIRAM GENERAL INSURANCE COMPANY LTD Versus NIRANJANLALSING BHAJANLALSING ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR RAMESHBHAI C CHAUDHARI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

Date : 18/11/2021

IA ORDER 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 original claimants upon proper verification. The original claimants are also entitled to periodical interest that may accrue on the Fixed Deposit Receipts. The original FDRs to be retained by the Trial Court.

Accordingly, the application is disposed of. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA