Reliance General Insurance ... vs Ushaben W/O Prakashbhai Vasani
2021 Latest Caselaw 1534 Guj

                C/FA/2206/2020                           ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                        R/FIRSTAPPEALNO. 2206of 2020
                                   With
                   CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                                     In
                        R/FIRSTAPPEALNO. 2206of 2020

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                 RELIANCEGENERALINSURANCECOMPANYLTD
                                Versus
                 USHABENW/OPRAKASHBHAIVASANI& 4 other(s)
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Appearance:
MRCHIRAYUA MEHTA(3256)for the Appellant(s)No. 1
for the Defendant(s)No. 4,5
MRPARTHR KIKANI(10767)for the Defendant(s)No. 1,2,3
MRSANJIVN KIKANI(2606)for the Defendant(s)No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date: 02/02/2021

                                  ORALORDER

ORDER IN FIRST APPEAL

Heard learned Advocate Mr. Chirayu A. Mehta for the appellant and learned advocate Mr. Parth R. Kikani for the opponent-claimant.

ADMIT. Learned advocate Mr. Parth R. Kikani waives service of notice of admission for opponent-claimant.

ORDER IN CIVIL APPLICATION

RULE returnable on MARCH 26, 2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad (Rural) at Mirzapur, Ahmedabad

C/FA/2206/2020 ORDER

dated 13.12.2019 in MACP No.1572 of 2013 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.

It is open for the claimants to file an application for disbursement of the amount after the Insurance Company deposits the decretal amount.

Sd/-

(VAIBHAVID. NANAVATI,J) CAROLINE