Reliance General Insurance Co Ltd vs Kasibai Maganbhai Dataniya ...
2021 Latest Caselaw 16111 Guj

        C/FA/1978/2021                             IA ORDER DATED: 12/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                      In
                        R/FIRST APPEAL NO. 1978 of 2021
================================================================

RELIANCE GENERAL INSURANCE CO LTD Versus KASIBAI MAGANBHAI DATANIYA (DEVIPUJAK) ================================================================ Appearance:

for the PETITIONER(s) No. MR RATHIN P RAVAL for the PETITIONER(s) No. DECEASED LITIGANT for the RESPONDENT(s) No. MR. HEMAL SHAH for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 12/10/2021 IA ORDER

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

Learned advocate for the Insurance Company submits that 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 the stay granted earlier may be confirmed till the final disposal of appeal.

Accordingly, the Civil Application is allowed. The stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal.

(A.G.URAIZEE, J)

Manoj