New India Assurance Company Ltd vs Shantilal Bavalal Mer
2021 Latest Caselaw 1552 Guj

           C/FA/306/2021                                      ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 306 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 306 of 2021
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                  NEW INDIA ASSURANCE COMPANY LTD
                                Versus
                        SHANTILAL BAVALAL MER
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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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. Notice returnable on 16.03.2021.

ORDER IN CIVIL APPLICATION:-

Notice returnable on 16.03.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), 4th Additional District Judge, Amreli dated 31.12.2019 in M.A.C.P. No.50 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.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI