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Iffco Tokio General Insurance ... vs Mahammad Fasid Mahmad Divankhan
2021 Latest Caselaw 16502 Guj

Citation : 2021 Latest Caselaw 16502 Guj
Judgement Date : 21 October, 2021

Gujarat High Court
Iffco Tokio General Insurance ... vs Mahammad Fasid Mahmad Divankhan on 21 October, 2021
Bench: A.G.Uraizee
     C/FA/2685/2019                                         IA ORDER DATED: 21/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 2685 of 2019
==========================================================

IFFCO TOKIO GENERAL INSURANCE COMPANY LTD VALSAD Versus MAHAMMAD FASID MAHMAD DIVANKHAN ========================================================== Appearance:

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

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 21/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company Though served there is no appearance on behalf of the respondent Nos. 2 and 3. Presence of respondent No.1, who happens to be driver of the offending vehicle is not necessary for the purpose of disposal of present application.

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. Learned advocate for the Insurance Company, therefore, submits that stay granted earlier may be confirmed.

3. Having heard the learned advocate for insurance

C/FA/2685/2019 IA ORDER DATED: 21/10/2021

company and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal with liberty in favour of the claimants to move an appropriate application for disbursement of amount. The Tribunal is directed to invest the amount deposited by the insurance company in cumulative Fixed Deposit Receipts in any Nationalized Bank for a period of three years.

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI

 
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