United India Insurance Company ... vs Navghanbhai Bhailalbhai Patel
2021 Latest Caselaw 1772 Guj

               C/FA/397/2021                                     ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 397 of 2021

                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 397 of 2021
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                   UNITED INDIA INSURANCE COMPANY LTD
                                   Versus
                 NAVGHANBHAI BHAILALBHAI PATEL & 2 other(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 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.) and City Civil Court No.14 at Ahmedabad dated 06.11.2020 in M.A.C.P. No.161 of 2011 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