New India Assruance Company Ltd vs Uka Karna Rabbari
2021 Latest Caselaw 12645 Guj

     C/FA/2213/2021                                ORDER DATED: 26/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2213 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2213 of 2021
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                      NEW INDIA ASSRUANCE COMPANY LTD
                                    Versus
                        UKA KARNA RABBARI & 1 other(s)
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Appearance:
MR KV GADHIA(319) for the Appellant(s) No. 1
DELETED(20) for the Defendant(s) No. 2
MR.HIREN M MODI(3732) for the Defendant(s) No. 1
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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. K. V. Gadhia for the appellant-Insurance Company and learned advocate Mr. Hiren M. Modi for the respondents - original claimants.

Appeal is admitted. Learned advocate Mr. Hiren M. Modi waives service of notice of admission on behalf of respondents.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr. K. V. Gadhia for the applicant and learned advocate Mr. Hiren M. Modi for the respondents.

Rule returnable on 04.10.2021. Learned advocate Mr. Hiren M. Modi waives service of notice of rule on behalf of respondents.

C/FA/2213/2021 ORDER DATED: 26/08/2021

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

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