National Insurance Company ... vs Kantaben Ramanbhai Patel
2021 Latest Caselaw 10856 Guj

     C/FA/1901/2021                                   ORDER DATED: 05/08/2021


           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 1901 of 2021
                               With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 1901 of 2021
                               With
CIVIL APPLICATION (FOR PRODUCTION OF ADDITIONAL EVIDENCES)
                           NO. 2 of 2021
                In R/FIRST APPEAL NO. 1901 of 2021
==========================================================
                 NATIONAL INSURANCE COMPANY LIMITED
                                Versus
                      KANTABEN RAMANBHAI PATEL
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
==========================================================
 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 NO.1 OF 2021

Heard learned advocate Mr.Maulik Nanavati 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.

ORDER IN CIVIL APPLICATION NO.2 OF 2021

Heard learned advocate Mr.Maulik Nanavati

C/FA/1901/2021 ORDER DATED: 05/08/2021

for the applicant insurance company.

2. Rule.

3. To be heard with main Appeal.

(N.V.ANJARIA, J) ANUP