Magma Hdi General Insurance ... vs Shakil Ahemad Abdulraukhan
2021 Latest Caselaw 12641 Guj

     C/FA/2243/2021                                 ORDER DATED: 26/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2243 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2243 of 2021
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         MAGMA HDI GENERAL INSURANCE COMPANY LIMITED
                            Versus
                SHAKIL AHEMAD ABDULRAUKHAN
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 26/08/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Vibhuti Nanavati for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Vibhuti Nanavati for the applicant- Insurance Company.

Rule returnable on 04.10.2021.

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/2243/2021 ORDER DATED: 26/08/2021

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

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