New India Assurance Co Ltd vs Ketanbhai Keshavjibhai Malasana
2021 Latest Caselaw 12980 Guj

          C/FA/2156/2021                               ORDER DATED: 31/08/2021



                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 2156 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 2156 of 2021
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                             NEW INDIA ASSURANCE CO LTD
                                        Versus
                           KETANBHAI KESHAVJIBHAI MALASANA
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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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. Palak H Thakkar for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant- Insurance Company.

Rule returnable on 11.10.2021.

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

(N.V.ANJARIA, J) Radhika