Liberty General Insurance ... vs Sureshbhai Chunibhai Patel
2021 Latest Caselaw 1701 Guj

           C/FA/373/2021                                      ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 373 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 373 of 2021
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                  LIBERTY GENERAL INSURANCE LIMITED
                                Versus
                      SURESHBHAI CHUNIBHAI PATEL
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 04/02/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL:-

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

ORDER IN CIVIL APPLICATION:-

Rule returnable on 12.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), 4th Additional District Judge, at Anand dated 28.01.2020 in M.A.C.P. No.286 of 2017 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