New India Assurance Company Ltd vs Vishvanath Manjunath Pai
2021 Latest Caselaw 10649 Guj

      C/FA/2071/2021                                ORDER DATED: 04/08/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2071 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2071 of 2021
==========================================================
                       NEW INDIA ASSURANCE COMPANY LTD
                                     Versus
                          VISHVANATH MANJUNATH PAI
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 04/08/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Vibhuti Nanavati for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Vibhuti Nanavati for the applicant- Insurance Company.

Rule returnable on 21.9.2021.

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