Hdfc Ergo General Insurance Co Ltd vs Bhagwanjibhai Naranbhai Gohel
2021 Latest Caselaw 16867 Guj

     C/FA/4742/2019                              IA ORDER DATED: 26/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 4742 of 2019
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HDFC ERGO GENERAL INSURANCE CO LTD Versus BHAGWANJIBHAI NARANBHAI GOHEL ========================================================== Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. MR AJAY R MEHTA 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 advocates for the respective parties.

2. Learned advocate for the applicant 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 stay granted earlier may be confirmed.

3. Having heard the learned advocate for the applicant and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed subject to further order that may be passed by this Court. Learned Tribunal is directed to invest entire awarded amount in cumulative FDR in any nationalized bank initially for a period of two years and thereafter renew the same periodically till final

C/FA/4742/2019 IA ORDER DATED: 26/10/2021

disposal of the appeal and the receipt to be kept in the custody of Nazir.

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

(A.G.URAIZEE, J) ALI