VIKRAMBHAI VIBHABHAI JADU Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Heard learned advocate Mr.Amit Patel for the applicant-original claimant and learned advocate Mr.R.G. Dwivedi for respondent No.1 insurance company.

(2.) In the present Civil Application, prayer is made by the original claimant for disbursement of the amount. The First Appeal in which the present Civil Application is filed, was admitted on 21st April, 2014 by passing following order.

(3.) It is stated in the present application that total amount of Rs.04,06,443/- was deposited, out of which the claimant received at that time Rs.81,043/- and the balance amount of Rs.03,23,000/- has been deposited in cumulative fixed deposit.