National Insurance Company ... vs Hamidkhan Usmankhan Pathan
2021 Latest Caselaw 1478 Guj

         C/FA/282/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 282 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
               In R/FIRST APPEAL NO. 282 of 2021
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         NATIONAL INSURANCE COMPANY LIMITED, DAHOD
                            Versus
                 HAMIDKHAN USMANKHAN PATHAN
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5
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  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.1813 of 2020.

ORDER IN CIVIL APPLICATION

Rule returnable on 10.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad, dated 24.06.2019 in MACP No.829 of 2004 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA