Gujarat State Road Transport ... vs Lh Of Decd Uttambhai Balubhai ...
2021 Latest Caselaw 2106 Guj

          C/FA/4284/2019                                          ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/FIRST APPEAL NO. 4284 of 2019
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 4284 of 2019
==========================================================
         GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
            LH OF DECD UTTAMBHAI BALUBHAI LODHIYA
==========================================================
Appearance:
MS SEJAL K MANDAVIA(436) for the Appellant(s) No. 1
ANURADHA G RATHOD(7717) for the Defendant(s) No. 2
DECEASED LITIGANT(100) for the Defendant(s) No. 1
MR GC MAZMUDAR(1193) for the Defendant(s) No. 4
MR GK RATHOD(2386) for the Defendant(s) No. 2
MR HG MAZMUDAR(1194) for the Defendant(s) No. 4
NISHIT A BHALODI(9597) for the Defendant(s) No. 1.1,1.2,1.3,1.4,1.5
NOTICE SERVED(4) for the Defendant(s) No. 3
==========================================================
 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA
                  Date : 11/02/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Rule, returnable on 26th March, 2021.

There shall be stay of the implementation and execution of the impugned judgment and award of the Motor Accident Claims Tribunal(Aux.), Jamnagar in Motor Accident Claims Petition No.122 of 2010 on condition that the applicant-Corporation deposits the entire awarded amount with the claims tribunal concerned before the returnable date.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) ANUP