United India Insurance Company ... vs Labhuben Dharasibhai
2021 Latest Caselaw 10854 Guj

       C/FA/1920/2021                                   ORDER DATED: 05/08/2021


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1920 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 1920 of 2021
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                    UNITED INDIA INSURANCE COMPANY LTD
                                    Versus
                           LABHUBEN DHARASIBHAI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
MS AMRITA AJMERA(5204) for the Defendant(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                            Date : 05/08/2021

                               ORAL ORDER

Heard learned advocate Mr.Maulik Shelat for the appellant insurance company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Maulik Shelat for the applicant insurance company.

2. Rule, returnable on 22nd September, 2021.

3. There shall be stay against the execution, implementation and operation of the impugned judgment and award of the Motor Accident Claims Tribunal on condition of applicant depositing the entire awarded amount together with cost and interest with the Tribunal concerned before the returnable date.

(N.V.ANJARIA, J) ANUP