Bajaj Alliance General Insurance ... vs Umeshbhai Babubhai Gopani
2021 Latest Caselaw 16047 Guj

     C/FA/2926/2021                               ORDER DATED: 11/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2926 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2926 of 2021
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     BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LIMITED
                           Versus
                 UMESHBHAI BABUBHAI GOPANI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 2
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 11/10/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties.

Admit.

Mr.N.A. Bhalodi, learned advocate waives service of notice of admission for respondent No.1.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Learned advocate for the applicant submits that the amount of compensation along with interest and costs has already been deposited in the Tribunal. He, therefore, urges that the Tribunal may be directed to retain 70% of the deposited amount in non-cumulative fixed deposit till disposal of the appeal.

C/FA/2926/2021 ORDER DATED: 11/10/2021

Mr.Bhalodi, learned advocate for the claimant fairly submits that the claimant shall surrender FDR to the Tribunal for the purpose of keeping it in the custody of the Nazir of the Tribunal.

In view of the above, further implementation, operation and execution of the impugned judgment and award is stayed till disposal of the appeal. The application stands disposed of accordingly.

(A.G.URAIZEE, J) ALI