United India Insurance Company ... vs Shabihaben Wd/O Abdulsalam ...
2021 Latest Caselaw 10480 Guj

    C/FA/1753/2021                                    IA ORDER DATED: 03/08/2021


           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 1753 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 1754 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 1755 of 2021
==========================================================

UNITED INDIA INSURANCE COMPANY LTD Versus MASUDABEN WD/O ASLAMBHAI ABDULRAHIMBHAI BHORANIYA (MUMAN) ========================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 03/08/2021

IA ORDER

In continuation of order passed on 07 th July, 2021, it is directed that the appellant insurance company shall deposit the awarded amount together with cost and interest on or before 15th September, 2021.

Stay of implementation, operation and execution of the impugned judgment and award of the Motor Accident Claims Tribunal shall continue to operate on such condition.

(N.V.ANJARIA, J) ANUP