Reliance General Ins Co Ltd vs Minor Rahulbhai Popatbhai ...
2021 Latest Caselaw 15688 Guj

        C/FA/647/2020                               IA ORDER DATED: 05/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                        R/FIRST APPEAL NO. 647 of 2020
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RELIANCE GENERAL INS CO LTD Versus MINOR RAHULBHAI POPATBHAI BAJANIYA ============================================================================== Appearance:

MR MAULIK J SHELAT for the PETITIONER(s) No. MR R.K.MANSURI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 05/10/2021 IA ORDER

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

Mr. Maulik J. Shelat, learned advocate for the Insurance Company submits that he is awaiting instructions as to whether the amount of compensation is deposited in the tribunal in compliance of order dated 12.02.2020.

Mr. R.K. Mansuri, learned advocate for the claimants submits that according to his instructions, the Insurance Company has deposited the amount in the tribunal.

Mr. Mansuri, learned advocate, therefore, submits that disbursement order may be passed and stay may be confirmed till disposal of the appeal.

In view of the above, the tribunal is directed to disburse 30% to the deposited amount in favour of the claimants and invest 70% amount in cumulative fixed deposit receipt in any nationalized bank to be kept in the custody of Nazir of the tribunal.

Stay of the impugned judgment and award granted earlier is confirmed till disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J) Manoj