United India Insurance Co.Ltd vs Balwantji Takhaji Thakor
2021 Latest Caselaw 15951 Guj

     C/FA/3678/2019                               ORDER DATED: 08/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 3678 of 2019

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 3678 of 2019
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                      UNITED INDIA INSURANCE CO.LTD
                                   Versus
                        BALWANTJI TAKHAJI THAKOR
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HIMANSU M PADHYA(1611) for the Defendant(s) No. 1
RULE SERVED(64) for the Defendant(s) No. 2,3,4
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 08/10/2021
                               ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the Insurance Company submits that the 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 stay granted earlier may be confirmed.

3. Having heard the learned advocates for the respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal with liberty in favour of the claimants to move an appropriate application for disbursement of amount. Learned Tribunal is directed

C/FA/3678/2019 ORDER DATED: 08/10/2021

to invest entire awarded amount in cumulative FDR in any nationalized bank initially for a period of three years and thereafter renew the same periodically till final disposal of the appeal and the receipt to be kept in the custody of Nazir.

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI