United India Insurance Co.Ltd. vs Naineshkumar Mahendrakumar ...
2021 Latest Caselaw 12646 Guj

     C/FA/2225/2021                                  ORDER DATED: 26/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2225 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2225 of 2021
==========================================================
                    UNITED INDIA INSURANCE CO.LTD.
                                 Versus
                 NAINESHKUMAR MAHENDRAKUMAR DARJI
==========================================================
Appearance:
MR ANAL S SHAH(3988) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
==========================================================

 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 26/08/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Anal S. Shah for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Anal S. Shah 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/2225/2021 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