Icici Lombard General Insurance ... vs Jentilal Lalji Limbani
2021 Latest Caselaw 16826 Guj

     C/FA/2410/2021                               IA ORDER DATED: 26/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 2410 of 2021
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ICICI LOMBARD GENERAL INSURANCE CO. LTD.

Versus JENTILAL LALJI LIMBANI ========================================================== Appearance:

for the PETITIONER(s) No. MR CHIRAYU A MEHTA for the PETITIONER(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 26/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company. There is no apperance on behalf of the respondent No. 1 though served. Rule is not received back qua respondent No.2. However, his presence is not necessary for the purpose of disposal of present appeal.

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.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal

C/FA/2410/2021 IA ORDER DATED: 26/10/2021

is deposited in the Tribunal.

4. Having heard the learned advocates for the respective parties 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