Reliance General Insurance Co. ... vs Manjulaben Harshadbhai ...
2021 Latest Caselaw 16706 Guj

     C/FA/1555/2021                                         IA ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                    In
                      R/FIRST APPEAL NO. 1555 of 2021
==========================================================

RELIANCE GENERAL INSURANCE CO. LTD Versus MANJULABEN HARSHADBHAI PRAJAPATI ========================================================== 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 : 25/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company. There is no appearance on behalf of the respondent Nos. 1 to 4. Respondent No.6 who is owner of the offending vehicle is unserved. However, his presence 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 proportionate 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.

C/FA/1555/2021 IA ORDER DATED: 25/10/2021

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 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.

5. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI