Hdfc Ergo General Insurance ... vs Bhikhabhai Bhimabhai Damor
2021 Latest Caselaw 1472 Guj

        C/FA/214/2021                                               ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.                214 of 2021

                           With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/FIRST APPEAL NO. 214 of 2021
                           With
CIVIL APPLICATION (FOR SUBSTITUTE SERVICE) NO. 2 of 2020
             In R/FIRST APPEAL NO. 214 of 2021
==========================================================
       HDFC ERGO GENERAL INSURANCE COMPANY LIMITED
                           Versus
                BHIKHABHAI BHIMABHAI DAMOR
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 01/02/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Vibhuti Nanavati, learned advocate for the appellant.

Admit.

To be heard with First Appeal No.217 of 2021.

ORDER IN CIVIL APPLICATION NO.1 OF 2020

Rule returnable on 03.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), City Civil Court, Ahmedabad, dated 18.11.2019 in MACP No.669 of 2011 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as

C/FA/214/2021 ORDER

determined by the Tribunal before the next returnable date.

ORDER IN CIVIL APPLICATION NO.2 OF 2020

Mr. Vibhuti Nanavati, learned advocate for the applicant does not press this application.

Accordingly, the civil application stands disposed of as not pressed.

(VAIBHAVI D. NANAVATI,J)

NEHA