Gujarat High Court
United India Ins.Co.Ltd vs Patel Engineering Ltd. & 5 on 23 December, 2009
Author: H.K.Rathod
Bench: H.K.Rathod
FA/4630/2009 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 4630 of 2009
With
CIVIL APPLICATION No. 13522 of 2009
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UNITED INDIA INS.CO.LTD. - Appellant(s)
Versus
PATEL ENGINEERING LTD. & 5 - Defendant(s)
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Appearance :
MR VIBHUTI NANAVATI for Appellant(s) : 1,
None for Defendant(s) : 1 - 6.
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CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD
Date : 23/12/2009
ORAL ORDER
FIRST APPEAL No. 4630 of 2009
1. Heard learned advocate Mr.Vibhuti Nanavati for appellant - Insurance Co.
2. Considering the submissions, the appeal is admitted.
(H.K.RATHOD,J.) CIVIL APPLICATION No.13522 of 2009
1. Heard learned advocate Mr.Vibhtui Nanavati for applicant - Insurance Co.
2. Rule returnable on 29.1.2010.
3. Ad-interim relief in terms of Para.6(A) on condition that HC-NIC Page 1 of 2 Created On Thu Feb 18 03:15:20 IST 2016 FA/4630/2009 2/2 ORDER applicant - Insurance Co. shall deposit entire awarded amount together with cost and interest before claims Tribunal concerned on or before returnable date.
4. After realizing the amount from applicant - Insurance Co., the claims Tribunal is directed to pay 30% amount by account payee cheque in name of Induben Prabhudasbhai Sutariya after proper verification and rest of the amount be invested in any nationalized bank for a period of three years in name of respondents claimants but FDR shall remain with Nazar of claims Tribunal which requires periodical renewal till the appeal is finally decided by this Court. The respondents claimants are entitled periodical interest from said FDRs till first appeal is finally decided by this Court.
(H.K.RATHOD,J.) (vipul) HC-NIC Page 2 of 2 Created On Thu Feb 18 03:15:20 IST 2016