Cholamandalam M S General ... vs Abdulhamid Janmohamad Meman
2021 Latest Caselaw 16103 Guj

     C/FA/832/2020                              IA ORDER DATED: 12/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 832 of 2020
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CHOLAMANDALAM M S GENERAL INSURANCE CO LTD Versus ABDULHAMID JANMOHAMAD MEMAN ========================================================== Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. for the RESPONDENT(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 12/10/2021 IA 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 further order with liberty in favour of the claimants to move an appropriate application for disbursement of amount. Learned Tribunal is directed to invest entire

C/FA/832/2020 IA ORDER DATED: 12/10/2021

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