Royal Sundaram Alliance ... vs Kiransinh Jijibhai Kher
2021 Latest Caselaw 16520 Guj

    C/FA/5689/2019                            ORDER DATED: 21/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 5689 of 2019
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 5689 of 2019
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          ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY
                            Versus
                   KIRANSINH JIJIBHAI KHER
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
HCLS COMMITTEE(4998) for the Defendant(s) No. 4
MR CHIRAYU A MEHTA(3256) for the Defendant(s) No. 6
MR PREMAL S RACHH(3297) for the Defendant(s) No. 1,2,3
NOTICE UNSERVED(8) for the Defendant(s) No. 5
RAVI B SHAH(5346) for the Defendant(s) No. 4
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  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE SAMIR J. DAVE

                          Date : 21/10/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Order in First Appeal:

Registry is directed to call for the Record & Proceedings so as to reach this Court on or before 22.11.2021. S.O. to 24.11.2021.

Order in Civil Application:

Heard the learned advocates appearing for the respective parties.

In facts of this case, the impugned judgment and award is stayed till final disposal of the appeal.

C/FA/5689/2019 ORDER DATED: 21/10/2021

The Trial Court shall invest 70% of the amount in a Fixed Deposit Receipts in a nationalized Bank initially for a period of 3 years and renewable from time to time for similar period till final disposal of the appeal and 30% of the amount shall be given to the claimants upon proper verification. The claimants shall also be entitled to periodical interest that may accrue on the Fixed Deposit Receipts. The original FDRs to be retained by the Tribunal.

Accordingly, the application is disposed of. Rule is made absolute.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) BIJOY B. PILLAI