Hdfc Ergo Insurance Co Ltd vs Chatursinh Parbatsinh Chauhan
2021 Latest Caselaw 12972 Guj

     C/FA/2234/2021                                  ORDER DATED: 31/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 2234 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2234 of 2021
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                       HDFC ERGO INSURANCE CO LTD
                                  Versus
                      CHATURSINH PARBATSINH CHAUHAN
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 31/08/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL 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 respondent nos.1 to 4.

ORDER IN CIVIL APPLICATION 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 nos. 1 to 4.

C/FA/2234/2021 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 Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Radhika