United India Insurance Company ... vs Umeshbhai Devrajbhai Bhayani
2021 Latest Caselaw 15424 Guj

     C/FA/689/2020                                IA ORDER DATED: 01/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 689 of 2020
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UNITED INDIA INSURANCE COMPANY LIMITED, RAJKOT Versus UMESHBHAI DEVRAJBHAI BHAYANI ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 01/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company and learned advocates for the claimants.

2. Learned advocate for the Insurance Company submits that the entire awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. He, therefore, submits that necessary order for disbursement may be made and remaining amount may be invested in cumulative Fixed Deposit Receipt and stay granted earlier may be confirmed till the final disposal of the appeal.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal

C/FA/689/2020 IA ORDER DATED: 01/10/2021

is deposited in the Tribunal. He urges that 30% amount may be disbursed in favour of the claimants and remaining 70% amount of compensation may be invested in cumulative fixed deposit receipt in any nationalized bank as urges by learned advocate for the insurance company.

4. Having heard the learned advocates for the respective parties and having considered the facts and circumstances of the case, the learned Tribunal shall disburse 30% of the deposited amount to the claimants and remaining 70% of the deposited amount shall be invested in cumulative FDR in any nationalized bank initially for a period of five years and thereafter renewed the same periodically till final disposal of the appeal.

5. Accordingly, the stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI