The Oriental Insurance Company ... vs Rupabhai Kalabhai Vankar Geda
2021 Latest Caselaw 10651 Guj

      C/FA/2067/2021                              ORDER DATED: 04/08/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2067 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2067 of 2021
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                  THE ORIENTAL INSURANCE COMPANY LTD
                                  Versus
                    RUPABHAI KALABHAI VANKAR GEDA
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Appearance:
MS DIMPLE A THAKER(6838) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,6,7,8
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Defendant(s) No. 5
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 04/08/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms.Dimple Thaker for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms.Dimple Thaker 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