Icici Lombard General Insurance ... vs Mansukhbhai Samjubhai Paghadar
2021 Latest Caselaw 16704 Guj

     C/FA/2169/2021                                IA ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 2169 of 2021
==========================================================

ICICI LOMBARD GENERAL INSURANCE CO. LTD.

Versus MANSUKHBHAI SAMJUBHAI PAGHADAR ========================================================== Appearance:

for the PETITIONER(s) No. MR CHIRAYU A MEHTA for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 25/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company. There is no appearance on behalf of the respondents though served.

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 the insurance 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

C/FA/2169/2021 IA ORDER DATED: 25/10/2021

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