Reliance General Insurance ... vs Leelaben Amrutbhai Prajapati Lh ...
2021 Latest Caselaw 2326 Guj

          C/FA/269/2021                                             ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 269 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 269 of 2021
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              RELIANCE GENERAL INSURANCE CO.LTD.
                             Versus
       LEELABEN AMRUTBHAI PRAJAPATI LH OF DECD PRAJAPATI
                     AMRUTBHAI GORDHANBHAI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 4,5,6
MR JM BAROT(143) 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. Rathin P. Raval, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 12.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Patan, dated 21.11.2019 in MACP No.185 of 2016 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