Universal Sompo General ... vs Jitendra Arjunbhai Baria
2021 Latest Caselaw 1766 Guj

               C/FA/404/2021                                     ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 404 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 404 of 2021
================================================================
      UNIVERSAL SOMPO GENERAL INSURANCE COMPANY LIMITED
                    AHMEDABAD THROUGH ITS
                             Versus
               JITENDRA ARJUNBHAI BARIA & 1 other(s)
================================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
================================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 05/02/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL:-

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

ORDER IN CIVIL APPLICATION:-

Rule returnable on 05.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), 3rd Additional District & Sessions Judge, Panchmahal at Halol dated 11.06.2020 in M.A.C.P. No.2664 of 2017(Old M.A.C.P.No.888 of 2015) 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