Decd. Kantilal Badarbhai Briya ... vs United India Insurance Co. Ltd.
2021 Latest Caselaw 14986 Guj

        C/SCA/13733/2021                            ORDER DATED: 23/09/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/SPECIAL CIVIL APPLICATION NO. 13733 of 2021
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               DECD. KANTILAL BADARBHAI BRIYA THROUGH LHS
                                    Versus
                      UNITED INDIA INSURANCE CO. LTD.
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Appearance:
MR. MAULIK M SONI(7249) for the Petitioner(s) No.
1,1.1,1.2,1.3,1.4,1.5,1.6,1.7
 for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 23/09/2021
                               ORAL ORDER

Heard Mr. Maulik M. Soni, learned advocate for the petitioners.

Mr. Soni, learned advocate submits that the tribunal has not passed any order for disbursement or investment of the awarded compensation in the judgment and award dated 06.09.2017. He submits that the petitioners moved an application dated 24.12.2018 in the tribunal for disbursement of the amount. However, the application is rejected by the tribunal by the impugned order dated 23.01.2019. He, therefore, urges that appropriate disbursement order may be passed.

Considering the submission of Mr. Soni, learned advocate in the first instance it is necessary to ascertain from the tribunal as to whether the amount which is deposited by the respondent Insurance Company is invested in the FDR or not.

In view of the above, Registry is directed to call for the report from the tribunal as to whether the deposited amount is invested in the FDR or not.

S.O. to 14th October, 2021.

(A.G.URAIZEE, J)

Manoj