Cholamandalam Ms General ... vs Patel Ishwarbhai Shankarbhai
2021 Latest Caselaw 15962 Guj

     C/FA/4563/2019                              IA ORDER DATED: 08/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 4563 of 2019
==========================================================

CHOLAMANDALAM MS GENERAL INSURANCE CO LTD MEHSANA Versus PATEL ISHWARBHAI SHANKARBHAI ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. UNSERVED EXPIRED (R) for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/10/2021 IA ORDER

1. Heard learned advocate for the applicant.

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 advocate for the applicant 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 to invest entire awarded amount in cumulative FDR in

C/FA/4563/2019 IA ORDER DATED: 08/10/2021

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