New India Assurance Company Ltd vs Pagi Surjibhai Alias Sureshbhai ...
2021 Latest Caselaw 17554 Guj

     C/FA/2204/2021                            IA ORDER DATED: 22/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2204 of 2021
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NEW INDIA ASSURANCE COMPANY LTD Versus PAGI SURJIBHAI ALIAS SURESHBHAI ALIAS SURABHAI DHIRABHAI ========================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI Date : 22/11/2021

IA ORDER Though served, none appears for respondents. Heard the learned advocates appearing for the respective parties.

The main appeal has been admitted and stay is granted of impugned judgment and award vide order dated 25.8.2021 on condition to deposit the entire amount with interest and cost. It is submitted by learned advocate for the applicant that the said order has been complied with.

In view of the same, the stay granted vide order dated 25.8.2021 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 FDRs to be retained by the Trial Court.

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

(VIPUL M. PANCHOLI, J) SRILATHA