The National Insurance Company ... vs Dharmeshbhai Rameshbhai Sojitra
2021 Latest Caselaw 1551 Guj

           C/FA/307/2021                                      ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 307 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 307 of 2021
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               THE NATIONAL INSURANCE COMPANY LIMITED
                                Versus
                  DHARMESHBHAI RAMESHBHAI SOJITRA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 02/02/2021
                              ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Maulik Shelat for the appellant. Admit.

ORDER IN CIVIL APPLICATION:-

Draft amendment is allowed. To be carried out forthwith. Rule returnable on 17.03.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Bhavnagar dated 07.12.2019 in M.A.C.P. No.184 of 2016 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) VARSHA DESAI