New India Assurance Company Ltd vs Abrahambhai Koshya
2021 Latest Caselaw 10857 Guj

       C/FA/1933/2021                                     ORDER DATED: 05/08/2021


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1933 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1933 of 2021
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                        NEW INDIA ASSURANCE COMPANY LTD
                                      Versus
                              ABRAHAMBHAI KOSHYA
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Appearance:
MS MAUSAMI NANAVATI FOR MR VIBHUTI NANAVATI(513) for the
Appellant(s) No. 1
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 Ms.Mausami Nanavati for the appellant insurance company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Ms.Mausami 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.

(N.V.ANJARIA, J) ANUP