New India Assurance Co Ltd vs Bharatbhai Kalajibhai Patel
2021 Latest Caselaw 2447 Guj

          C/FA/139/2021                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 139 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 139 of 2021
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                      NEW INDIA ASSURANCE CO LTD
                                 Versus
                     BHARATBHAI KALAJIBHAI PATEL
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Appearance:
MR PALAK H THAKKAR(3455) 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 : 16/02/2021
                              ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Palak H. Thakkar, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 19.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), 12th Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur dated 10.07.2020 in MACP No.1191 of 2015 is stayed on condition that applicant Insurance Company shall deposit 70% of the amount as determined in the award by the Tribunal apportion to the applicant before the next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA