National Insurance Co. Ltd vs Dhanjibhai Raymal
2021 Latest Caselaw 1926 Guj

                C/FA/427/2021                               ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 427 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 427 of 2021
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                       NATIONAL INSURANCE CO. LTD
                                  Versus
                           DHANJIBHAI RAYMAL
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 09/02/2021
                                  ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Dakshesh Mehta for the appellant through video conference.

ADMIT.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 31.03.2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), Ahmedabad Rural at Mirzapur, dated 20.03.2020 in Motor Accident Claim Petition No.485 of 2008 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.

Sd/-

(VAIBHAVI D. NANAVATI,J) VISHAL MISHRA