Reliance General Insurance Co Ltd vs Meenaben Rakeshkumar Chauhan
2021 Latest Caselaw 1616 Guj

          C/FA/317/2021                                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 317 of 2021

                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 317 of 2021
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                RELIANCE GENERAL INSURANCE CO LTD
                              Versus
                 MEENABEN RAKESHKUMAR CHAUHAN
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date : 03/02/2021

                                  ORAL ORDER

Order in First Appeal Heard Mr. Rathin P. Raval, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Rathin P. Raval, learned advocate for the applicant.

Rule returnable on 31.3.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), 3rd Additional District Court, Vadodara at Karjan, dated 7.7.2020 in MACP No.21 of 2020 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the

C/FA/317/2021 ORDER

applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED