Reliance General Insurance Co. ... vs Rakeshbhai Vinubhai Tadvi
2021 Latest Caselaw 2445 Guj

         C/FA/596/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 596 of 2021

                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 596 of 2021
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              RELIANCE GENERAL INSURANCE CO. LTD.
                            Versus
                   RAKESHBHAI VINUBHAI TADVI
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 16/02/2021

                               ORAL ORDER

Order in First Appeal Heard Ms. Himani Shah, learned advocate appearing for Mr. Chirayu A. Mehta, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application

Heard Ms. Himani Shah, learned advocate appearing for Mr. Chirayu A. Mehta, learned advocate for the applicant.

Rule returnable on 15.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.) Vadodara, dated 10.12.2019 in MACP No.770 of 2010 is stayed on

C/FA/596/2021 ORDER

condition that the applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED