Gujarat State Road Transport ... vs Chavda Champaben W/O Parvatsinh ...
2021 Latest Caselaw 1484 Guj

            C/FA/204/2021                                        ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 204 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 204 of 2021
==========================================================
             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
       CHAVDA CHAMPABEN W/O PARVATSINH PRATAPSINH CHAVDA & 4
                              other(s)
==========================================================
Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5
==========================================================

  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 01/02/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Vyoma K. Jhaveri, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 08.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Vadodara at Savli, dated 27.11.2019 in MACP No. 1867 of 2015 is stayed on condition that applicant shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA