The New India Assurance Co Ltd vs Rajesh Alias Raju Rasiklal Shah
2021 Latest Caselaw 10858 Guj

       C/FA/2082/2021                                    ORDER DATED: 05/08/2021


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2082 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2082 of 2021
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                        THE NEW INDIA ASSURANCE CO LTD
                                     Versus
                        RAJESH ALIAS RAJU RASIKLAL SHAH
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 05/08/2021

                                 ORAL ORDER

Heard learned advocate Mr.Sunil Parikh for the appellant insurance company.

2. Appeal is admitted.

3. To be heard with First Appeal No.1997 of 2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Sunil Parikh for the applicant insurance company.

2. Rule, returnable on 21st 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