The National Insurance Co.Ltd. vs Dineshbhai Shriram Vishwakarma ...
2021 Latest Caselaw 1704 Guj

           C/FA/367/2021                                       ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 367 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 367 of 2021
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                 THE NATIONAL INSURANCE CO.LTD.
                              Versus
            DINESHBHAI SHRIRAM VISHWAKARMA (SUTHAR)
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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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.Sunil Parikh for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 31st March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, 2nd Additional District & Sessions Judge, Ahmedabad (Rural) at Mirzapur dated 28.02.2020 in MACP No.1665 of 2010 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK