United India Insurance Company ... vs Jiluben Abdulbhai Payak
2021 Latest Caselaw 16181 Guj

        C/FA/2361/2021                              IA ORDER DATED: 13/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                      In
                        R/FIRST APPEAL NO. 2361 of 2021
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UNITED INDIA INSURANCE COMPANY LTD Versus JILUBEN ABDULBHAI PAYAK ============================================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 13/10/2021 IA ORDER

Heard learned advocate for the Insurance Company. There is no appearance on behalf of the respondent.

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.

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. The tribunal is directed to invest the deposited amount in cumulative fixed deposit in nationalized bank for a period of three years and receipt thereof be kept in custody of 'Nazir' of the tribunal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj