Reliance General Insurance ... vs Dineshbhai Kanubhai Parmar
2021 Latest Caselaw 16645 Guj

     C/FA/597/2021                              IA ORDER DATED: 22/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 597 of 2021
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RELIANCE GENERAL INSURANCE COMPANY LTD. , INSURANCE CO. OF VEHICLE NO. GJ 23 BN 5783 Versus DINESHBHAI KANUBHAI PARMAR ========================================================== Appearance:

for the PETITIONER(s) No. MR CHIRAYU A MEHTA 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 : 22/10/2021 IA ORDER

1. Heard learned advocate for the applicant.

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. He, therefore, submits that necessary order for disbursement may be made and stay granted earlier may be confirmed till the final disposal of the appeal.

3. Having heard the learned advocate for the applicant and having considered the facts and circumstances of the case, the learned Tribunal shall disburse 30% of the deposited amount to the claimants and remaining 70% of the deposited amount shall be

C/FA/597/2021 IA ORDER DATED: 22/10/2021

invested in cumulative FDR in any nationalized bank initially for a period of five years and thereafter renew the same periodically till final disposal of the appeal and the receipt to be kept in the custody of Nazir.

4. Accordingly, the stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J) ALI