United India Insurance Company ... vs Hetalben Girisbhai Jadav
2021 Latest Caselaw 16563 Guj

     C/FA/372/2020                              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. 372 of 2020
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UNITED INDIA INSURANCE COMPANY LTD Versus HETALBEN GIRISBHAI JADAV ========================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. UNSERVED EXPIRED (R) for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 21/10/2021 IA ORDER

Heard learned advocates for the respective parties. Learned advocate for the applicant submits that the amount of compensation along with interest and costs has already been deposited in the Tribunal. He, therefore, urges that the Tribunal may be directed to retain 70% of the deposited amount in non-cumulative fixed deposit till disposal of the appeal.

Mr.Bhalodi, learned advocate for the claimant fairly submits that the claimant shall surrender FDR to the Tribunal for the purpose of keeping it in the custody of the Nazir of the Tribunal.

In view of the above, further implementation, operation and execution of the impugned judgment and award is stayed till disposal of the appeal. The application stands disposed of accordingly. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI