Hdfc Ergo General Insurance ... vs Noorbai Abdulla Sangar
2021 Latest Caselaw 10648 Guj

     C/FA/1902/2021                                 ORDER DATED: 04/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1902 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1902 of 2021
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           HDFC ERGO GENERAL INSURANCE COMPANY LTD
                            Versus
                   NOORBAI ABDULLA SANGAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                  Date : 04/08/2021
                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Maulik Shelat for the appellant-Insurance Company.

Appeal is admitted. Learned advocate Mr. Hemal Shah, who appears on caveat, has waived service of notice on behalf of the respondent Nos.1 to 4 - original claimants.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Rathin Raval for the applicant- Insurance Company.

Rule returnable on 21.9.2021. Learned advocate Mr. Hemal Shah, who appears on caveat, has waived service of notice on behalf of the respondent Nos.1 to 4 - original claimants.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the

C/FA/1902/2021 ORDER DATED: 04/08/2021

applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) KAUSHIK D. CHAUHAN