New India Assurance Co Ltd vs Mukeshkumar Premjibhai Suba
2021 Latest Caselaw 2442 Guj

                 C/FA/598/2021                            ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                          R/FIRSTAPPEALNO. 598 of 2021
                                     With
                    CIVILAPPLICATION(FORSTAY) NO. 1 of 2019
                         In R/FIRSTAPPEALNO. 598 of 2021
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                            NEWINDIAASSURANCECO LTD
                                     Versus
                           MUKESHKUMARPREMJIBHAISUBA
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Appearance:
MRGCMAZMUDAR(1193)for the Appellant(s)No. 1
MRHG MAZMUDAR(1194)for the Appellant(s)No. 1
for the Defendant(s)No. 1,2,3,4,5,6
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date: 16/02/2021
                                  ORALORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Mazmudar for the appellant.

Admit.

ORDER IN CIVIL APPLICATION Rule returnable on 15.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), at Una, District Gir-Somnath, dated 26.04.2019 in MACP No.160 of 2012 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.

(VAIBHAVID. NANAVATI,J) dolly