National Insurance Co. vs Ganeshbhai Merabhai Parmar
2021 Latest Caselaw 10855 Guj

     C/FA/1969/2021                              ORDER DATED: 05/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1969 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1969 of 2021
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                        NATIONAL INSURANCE CO.
                                 Versus
                      GANESHBHAI MERABHAI PARMAR
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
DELETED(20) for the Defendant(s) No. 4
MR. HEMAL SHAH(6960) 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

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Dakshesh Mehta for the appellant Insurance Company.

Appeal is admitted.

Learned advocate Mr. Hemal Shah waives service of notice of admission of Appeal on behalf of the original claimants.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 23.9.2021.

C/FA/1969/2021 ORDER DATED: 05/08/2021

There shall be stay of the impugned judgment and award 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.

Learned advocate Mr. Hemal Shah waives service of Rule on behalf of the original claimants.

(N.V.ANJARIA, J) C.M. JOSHI