United India Insurance Co.Ltd vs Samatbhai Govabhai Parmar
2021 Latest Caselaw 16833 Guj

     C/FA/1756/2021                                 ORDER DATED: 26/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1756 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1756 of 2021
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                      UNITED INDIA INSURANCE CO.LTD
                                   Versus
                       SAMATBHAI GOVABHAI PARMAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Defendant(s) No. 5
NOTICE SERVED(4) for the Defendant(s) No. 2,3,6,7
SERVED BY AFFIX(N)(7) for the Defendant(s) No. 4
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 26/10/2021

                               ORAL ORDER

ORDER IN CIVIL APPLICATION No.1 of 2020.

1. Heard learned advocate for the Insurance Company.

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

C/FA/1756/2021 ORDER DATED: 26/10/2021

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.

4. With the aforesaid directions, present Civil Application stands disposed of.

ORDER IN FIRST APPEAL NO.1756 OF 2021.

Registry is directed to list First Appeal No. 1756 of 2021 for hearing on 7.12.2021.

(A.G.URAIZEE, J) SURESH SOLANKI