Sbi General Insurance Co Ltd vs Ravindra Gurucharan Sing
2021 Latest Caselaw 13569 Guj

     C/FA/535/2021                                         IA ORDER DATED: 07/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 535 of 2021
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SBI GENERAL INSURANCE CO LTD Versus RAVINDRA GURUCHARAN SING ========================================================== Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. MR A R DWIVEDI for the RESPONDENT(s) No. MR R G DWIVEDI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 07/09/2021

IA ORDER

1. Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents- claimants.

2. Learned advocate for the applicant-Insurance Company submits that the Insurance Company has deposited the entire amount of compensation in compliance of the order dated 10.2.2021 in Civil Application (For Stay) No.1 of 2021.

3. Learned advocate for the respondent-claimants confirms that the amount is deposited in the Tribunal.

4. Having heard learned advocates for the respective

C/FA/535/2021 IA ORDER DATED: 07/09/2021

parties and having considered the fact that the applicant- Insurance Company has deposited the entire amount of compensation with interest and cost in the Tribunal in compliance with order dated 10.2.2021, the stay of the operation and implementation of impugned judgment and order dated 13.03.2020 passed by the MACT (Aux.) at Vadodara in M.A.C.P. No.409 of 2016 is confirmed till the disposal of the appeal.

5. In the facts and circumstances of the case, the Tribunal is directed to disburse 30% of the deposited amount in favour of the respondent-claimants after proper verification and to invest remaining 70% of the amount in cumulative fixed deposit receipt in any nationalized bank and the receipt to be kept in custody of Nazir, initially for a period of five years, and thereafter, renew the same periodically till disposal of First Appeal No.535/2021.

6. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI