Reliance General Ins Co Ltd vs Minor Jaykumar Harishbhai Sharma
2021 Latest Caselaw 17055 Guj

    C/FA/79/2020                                   IA ORDER DATED: 28/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 79 of 2020
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RELIANCE GENERAL INS CO LTD Versus MINOR JAYKUMAR HARISHBHAI SHARMA ========================================================== Appearance:

MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 28/10/2021 IA ORDER

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. 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 till the final disposal of the appeal. Learned Tribunal is directed to invest entire awarded amount in cumulative FDR in any nationalized bank initially for a period of three years subject to further orders that may

C/FA/79/2020 IA ORDER DATED: 28/10/2021

be passed by the Court. It is clarified that this order shall not preclude the claimants from preferring application for disbursement of the deposited amount which shall be considered in accordance with law.

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

(A.G.URAIZEE, J) ALI