Gujarat High Court
National Insurance Co Ltd vs Bharatbhai Panchabhai Koli & on 9 April, 2013
Author: M.D. Shah
Bench: M.D. Shah
NATIONAL INSURANCE CO LTD....Applicant(s)V/SBHARATBHAI PANCHABHAI KOLI C/CA/3394/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR STAY) NO. 3394 of 2013 In FIRST APPEAL NO. 750 of 2013 ============================================= NATIONAL INSURANCE CO LTD....Applicant(s) Versus BHARATBHAI PANCHABHAI KOLI & 1....Respondent(s) ============================================= Appearance: MR MEHUL SHARAD SHAH, ADVOCATE for the Applicant(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.D. SHAH Date : 09/04/2013 ORAL ORDER
Having heard learned advocates for the applicant, ad-interim relief in terms of para 5(A) on condition that the applicant herein Insurance Company deposits entire awarded amount together with proportionate costs and interest with the concerned Tribunal within a period of six weeks from today. On such amount being deposited, respondents herein original claimants shall be at liberty to withdraw 20% of the deposited amount. The concerned Tribunal after due verification shall pass necessary orders with respect to withdrawal of 20% by the respondents original claimants by way of account payee cheque. The remaining amount of 80% shall be invested by the concerned Tribunal by way of cumulative fixed deposit with any nationalized bank initially for a period of three years, and on maturity shall be renewed by one year at a time without any further orders in this regard till the disposal of the First Appeal.
In view of above, Civil Application is allowed.
[M.D.Shah, J.] satish Page 2 of 2