Gujarat High Court
Oriental Insurance Co. Ltd vs Sakunabai Ibrahim Gambhir W/O Ibrahim ... on 16 July, 2004
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 2450 of 2003
with
CIVIL APPLICATION NO 8229 OF 2003
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ORIENTAL INSURANCE CO. LTD
Versus
SAKUNABAI IBRAHIM GAMBHIR W/O IBRAHIM MAMAD GAMBHIR
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Appearance:
1. First Appeal No. 2450 of 2003
MR RAJNI H MEHTA for Appellant No.
.......... for Respondent No. 1-9
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date of Order: 16/07/2004
ORAL ORDER
(Per : HON'BLE THE CHIEF JUSTICE) ORDER ON APPEAL :
Admit.
ORDER ON CIVIL APPLICATION :
Rule. Subject to deposit of the award amount with the Claims Tribunal concerned within two months, the award shall remain stayed. The amount deposited in the Registry of this Court under section 173 of the Motor Vehicles Act, 1988 be transmitted to the MAC Tribunal concerned which will invest both the amounts in FDRs with the Nationalized Bank for a period of three years in the first instance extendable in case the appeal is not heard within this period.
[ BHAWANI SINGH ] CHIEF JUSTICE [ H.K.RATHOD ] JUDGE #vyas#