United India Insurance Co.Ltd vs Vasantbhai Manjibhai Pagi
2021 Latest Caselaw 12450 Guj

     C/FA/2153/2021                                ORDER DATED: 25/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2153 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2153 of 2021

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                      UNITED INDIA INSURANCE CO.LTD
                                   Versus
                        VASANTBHAI MANJIBHAI PAGI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                             Date : 25/08/2021

                              ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Maulik J. Shelat for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr. Maulik J. Shelat for the applicant- Insurance Company.

Rule returnable on 05.10.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal

C/FA/2153/2021 ORDER DATED: 25/08/2021

concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA