Reliance General Ins Co Ltd vs Manjulaben Bhurubhai Chauhan
2021 Latest Caselaw 2322 Guj

         C/FA/568/2021                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 568 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 568 of 2021
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                    RELIANCE GENERAL INS CO LTD
                               Versus
                   MANJULABEN BHURUBHAI CHAUHAN
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Appearance:
MR MAULIK J SHELAT(2500) 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 : 12/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Bhavin Thaker, learned advocate for Mr. Maulik J. Shelat, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Notice returnable on 07.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.II), Ahmedabad Rural, dated 23.09.2020 in MACP No.1037 of 2013 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) NEHA