Gujarat High Court
United India Insurance Co Ltd vs Minor Hasumatiben Dhanabhai Solanki ... on 27 March, 2012
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION No 6653 of 2001
in
FIRST APPEAL No 2753 of 2001
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UNITED INDIA INSURANCE CO LTD.
Versus
MINOR HASUMATIBEN DHANABHAI SOLANKI DECD,THRO'DHANABHAI JS
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Appearance:
MR PV NANAVATI for Petitioner No. 1
MR VIBHUTI NANAVATI for Petitioner No. 1
MR SURESH M SHAH for Respondent No. 1-2
MR MEHUL S SHAH for Respondent No. 1-2
.......... for Respondent No. 3-4
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CORAM : MR.JUSTICE Y.B.BHATT
and
MR.JUSTICE M.C.PATEL
Date of Order: 27/07/2001
ORAL ORDER
(Per : MR.JUSTICE Y.B.BHATT)
1.Heard the learned counsel for the applicant and learned counsel for the opponents - original claimants. The learned counsel for the applicant states that the amount of the award has been deposited with the Tribunal, as per the previous order dated 02nd July, 2001.
2.Ad-interim stay granted earlier is hereby confirmed.
3.The Tribunal shall invest the amount deposited, in the name of Registrar by way of a Fixed Deposit with a nationalised bank initially for a period of three years and on maturity, shall renew the same by one year at a time without further orders in this regard. The interest accruing on the said deposit shall continue to accrue and be added on to the deposit, on maturity. This application is accordingly disposed of with no order as to costs.
( Y.B. Bhatt, J. ) ( M.C. Patel, J. ) hki