Citation : 2021 Latest Caselaw 16506 Guj
Judgement Date : 21 October, 2021
C/FA/2689/2019 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. 2689 of 2019
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IFFCO TOKIO GENERAL INSURANCE COMPANY LTD VALSAD Versus FARMANUDDIN MAJIDKHAN ========================================================== Appearance:
MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR. MR QURESHI 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 : 21/10/2021
IA ORDER
1. Heard learned advocate for the Insurance Company . 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 company and having considered the facts and circumstances of the case, the stay granted earlier of the
C/FA/2689/2019 IA ORDER DATED: 21/10/2021
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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