Bajaj Allianz General Insurance ... vs Nimkala Chandrabahadur ...
2021 Latest Caselaw 1705 Guj

           C/FA/342/2021                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 342 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 342 of 2021
==========================================================
              BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
                               Versus
                NIMKALA CHANDRABAHADUR OLI(WIFE)
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 04/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Ms.Kirti Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 16th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), Ahmedabad dated 24.02.2020 in MACP No.148 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 returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK