National Insurance Co vs Sumra Abdulbhai Alias Karimbhai ...
2021 Latest Caselaw 16165 Guj

        C/FA/4912/2019                            IA ORDER DATED: 13/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                      In
                        R/FIRST APPEAL NO. 4912 of 2019
================================================================

NATIONAL INSURANCE CO Versus SUMRA ABDULBHAI ALIAS KARIMBHAI JUSUFBHAI ================================================================ Appearance:

MR DAKSHESH MEHTA for the PETITIONER(s) No. HCLS COMMITTEE for the RESPONDENT(s) No. MR .B A PATEL for the RESPONDENT(s) No. MR SHAILESH M AHIR for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/10/2021 IA ORDER

1. Heard learned advocate for the applicant-Insurance Company. Learned advocate for the respondent are absent.

2. 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 the appeal.

3. 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 with liberty in favour of the claimant to move an application for disbursement on deposited amount. Rule is made absolute.

(A.G.URAIZEE, J) Manoj