Reliance General Insurance Co. ... vs Vanitaben Limbabhai Aghara
2021 Latest Caselaw 13994 Guj

     C/FA/1674/2021                                 IA ORDER DATED: 14/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                 In
                   R/FIRST APPEAL NO. 1674 of 2021
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RELIANCE GENERAL INSURANCE CO. LTD.

Versus VANITABEN LIMBABHAI AGHARA ============================================================================== Appearance:

for the PETITIONER(s) No. MR RATHIN P RAVAL for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(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 : 14/09/2021 IA ORDER

1. Heard Mr. Rathin P. Raval, learned advocate for the applicant, Mr. Vibhuti Nanavati, learned advocate for the respondent No.5-Insurance Company and Mr. Ajay Mehta, learned advocate for the respondent No.6-owner of the offending vehicle.

2. Learned advocate for the applicant-Company submits that the Company has deposited the entire amount of compensation in compliance of the order of this Court.

3. Having heard learned advocates for the respective parties and having considered the fact that the applicant- Company has deposited the entire amount of compensation with interest and cost in the Tribunal in compliance with order of this Court, the stay of the operation and implementation of impugned judgment and order dated 02.03.2021 passed by the MACT (Aux.), Court No.3 Ahmedabad in MACP No.676/2009 is confirmed till the disposal of the appeal. The tribunal is directed to invest the deposited amount in cumulative fixed deposit of a nationalized bank for a period of three years subject to further order and receipt to be kept in custody of Nazir.

C/FA/1674/2021 IA ORDER DATED: 14/09/2021

5. Liberty is reserved in favour of the respondent No.6 to move an application for disbursement of amount.

6. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj