Cholamandalam Ms General ... vs Lakshman Datt
2021 Latest Caselaw 1481 Guj

         C/FA/216/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 216 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
               In R/FIRST APPEAL NO. 216 of 2021
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CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD. , COIMBATORE
                          Versus
                      LAKSHMAN DATT
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,4,5
A R SHAH(7768) for the Defendant(s) No. 6,7,8,9
MR LAXMANSINH M ZALA(5787) for the Defendant(s) No. 3
PARIMALSINH J VAGHELA(8455) for the Defendant(s) No. 3
SWETA A DAVE(8247) for the Defendant(s) No. 3
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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.

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.), Limbdi, dated 22.06.2018 in MACP No.1570 of 2012 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