Gujarat High Court
Reliance General Insurance Co Ltd vs Paliben Amrutbhai Tapodhan on 31 August, 2021
Bench: N.V.Anjaria
C/FA/2301/2021 ORDER DATED: 31/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2301 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2301 of 2021
With
R/FIRST APPEAL NO. 2302 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2302 of 2021
With
R/FIRST APPEAL NO. 2303 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2303 of 2021
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RELIANCE GENERAL INSURANCE CO LTD
Versus
PALIBEN AMRUTBHAI TAPODHAN
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 3,4
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 31/08/2021
COMMON ORAL ORDER
ORDER IN FIRST APPEAL IN FIRST APPEAL NO. 2301 of
Heard learned advocate Mr. Rathin P Raval for the
appellant-Insurance Company.
Appeal is admitted.
Learned advocate Mr. Hiren Modi waives service of
admission of appeal on behalf of the respondents.
C/FA/2301/2021 ORDER DATED: 31/08/2021
ORDER IN CIVIL APPLICATION No.1 of 2020 IN FIRST
APPEAL NO. 2301 of 2021
Heard learned advocate for the applicant- Insurance
Company.
Rule returnable on 11.10.2021. Learned advocate
Mr. Hiren Modi waives service of notice of rule on behalf of the
respondents.
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 concerned
reference court, the entire awarded amount together with the
costs and interest before the next date.
ORDER IN FIRST APPEAL IN FIRST APPEAL NO. 2302 of
Heard learned advocate Mr. Rathin P Raval for the
appellant-Insurance Company.
Appeal is admitted.
Learned advocate Mr. K.H. Dhomse waives service of
admission of appeal on behalf of the respondents.
ORDER IN CIVIL APPLICATION No.1 of 2020 IN FIRST
APPEAL NO. 2302 of 2021
Heard learned advocate for the applicant- Insurance
Company.
Rule returnable on 11.10.2021. Learned advocate
Mr. K.H. Dhomse waives service of notice of rule on behalf of the
respondents.
C/FA/2301/2021 ORDER DATED: 31/08/2021
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 concerned
reference court, the entire awarded amount together with the
costs and interest before the next date.
ORDER IN FIRST APPEAL IN FIRST APPEAL NO. 2303 of
Heard learned advocate Mr. Rathin P Raval for the
appellant-Insurance Company.
Appeal is admitted.
Learned advocate Mr. K.H. Dhomse waives service of
admission of appeal on behalf of the respondents.
ORDER IN CIVIL APPLICATION No.1 of 2020 IN FIRST
APPEAL NO. 2303 of 2021
Heard learned advocate for the applicant- Insurance
Company.
Rule returnable on 11.10.2021. Learned advocate
Mr. K.H. Dhomse waives service of notice of rule on behalf of the
respondents.
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 concerned
reference court, the entire awarded amount together with the
costs and interest before the next date.
(N.V.ANJARIA, J)
Radhika
