United India Insurance Company ... vs Chauhan Dashrathsinh Badarsinh
2021 Latest Caselaw 2116 Guj

        C/FA/483/2021                                               ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.                483 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 483 of 2021
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      UNITED INDIA INSURANCE COMPANY LIMITED, MODASA
                           Versus
              CHAUHAN DASHRATHSINH BADARSINH
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,10,2,4,9
MR KUNAL S SHAH(5282) for the Defendant(s) No. 5,6,7,8
MS KIRTI S PATHAK(9966) for the Defendant(s) No. 3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 11/02/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

Ms. Kirti S. Pathak, learned advocate waives service of notice of admission for opponent no.3.

To be heard with First Appeal No.108 of 2021.

ORDER IN CIVIL APPLICATION

Rule returnable on 09.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Sabarkantha at Himmatnagar, dated 20.07.2019 in MACP No.198 of 2009 is stayed on

C/FA/483/2021 ORDER

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)

NEHA