New India Assurance Company Ltd vs Kehubhai Gabhubhai Jogarana
2021 Latest Caselaw 1606 Guj

         C/FA/334/2021                                       ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 334 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 334 of 2021
                             With
       CIVIL APPLICATION (FOR PRODUCTION OF ADDITIONAL
                   EVIDENCES) NO. 2 of 2020
               In R/FIRST APPEAL NO. 334 of 2021
==========================================================
                 NEW INDIA ASSURANCE COMPANY LTD
                              Versus
                   KEHUBHAI GABHUBHAI JOGARANA
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s)                 No. 1
 for the Defendant(s) No. 1,2,3,6,7,8
MALAYKUMAR S PATEL(8901) for the Defendant(s)                 No. 4
MR GC MAZMUDAR(1193) for the Defendant(s) No.                 5
MR HG MAZMUDAR(1194) for the Defendant(s) No.                 5
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 03/02/2021

                              ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Vibhuti Nanavati, learned advocate for the appellant.

Admit.

Mr. Malaykumar Patel, learned advocate waives service of notice of admission for opponent no.4. Mr. H.G. Mazmudar, learned advocate waives service of notice of admission for opponent no.5.

ORDER IN CIVIL APPLICATION NO.1 OF 2020

Rule returnable on 31.03.2021. The operation,

C/FA/334/2021 ORDER

implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Botad, dated 23.10.2019 and 07.11.2019 in MACP No.64 of 2018 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.

ORDER IN CIVIL APPLICATION NO.2 OF 2020

Rule returnable on 31.03.2021. To be heard with First Appeal.

(VAIBHAVI D. NANAVATI,J)

NEHA