Hdfc Ergo General Insurance ... vs Kantibhai C Dedpara
2021 Latest Caselaw 2323 Guj

         C/FA/486/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 486 of 2021
                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 486 of 2021
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        HDFC ERGO GENERAL INSURANCE COMPANY LIMITED
                           Versus
                    KANTIBHAI C DEDPARA
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 12/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

Mr. Vibhuti Nanavati, learned advocate for the appellant has supplied fresh address of respondent nos.3 to 5, who were unserved due to incomplete address.

Registry is directed to amend the cause title accordingly.

ORDER IN CIVIL APPLICATION

Rule returnable on 09.04.2021. To be served at the fresh address of the respondents.

The operation, implementation and execution of

C/FA/486/2021 ORDER

the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Gondal, dated 10.10.2019 in MACP No.48 of 2014 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