ORIENTAL INSURANCE COMPANY LTD THRO' AUTHORISE Vs. NARENDRABHAI KANTILAL HATT SINCE DECD. THROUGH HEIRS

JUDGEMENT

(1.) THE present application for interim injunction pending the First Appeal against the judgment and award passed by the Tribunal.

(2.) THIS Court on 18.3.2013 had granted ad interim relief on condition to deposit the amount. It has been stated by Mr.Shelat that the amount has been deposited and the condition is complied with. Hence adinterim relief granted earlier shall continue as interim relief.

(3.) CONSIDERING the facts and circumstances out of the amount which is deposited, 30% of the amount shall be permitted to be withdrawn and 70% of the amount shall be invested by the Tribunal in the FDR with the nationalized bank initially for a period of three years and such investment shall be renewed from time to time until the Appeal is finally disposed of. The original claimants shall be entitled to periodical interest as and when it becomes due. The original FDR shall be retained by the Tribunal.