New India Assurance Company Ltd vs Khumansinh Chanubha Rana
2021 Latest Caselaw 2449 Guj

        C/FA/630/2021                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 630 of 2021
                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
              In R/FIRST APPEAL NO. 630 of 2021
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                NEW INDIA ASSURANCE COMPANY LTD
                              Versus
                    KHUMANSINH CHANUBHA RANA
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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 : 16/02/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

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

Issue Notice qua respondent nos.2 to 5, returnable on 28.04.2021.

In addition to regular mode of service, direct service is permitted. To be served through RPAD.

ORDER IN CIVIL APPLICATION

Notice qua respondent nos.2 to 5, returnable on 28.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.) and 4th Additional District Judge, Jamnagar, dated 10.12.2020 in MACP No.209 of 2017 is stayed on condition that

C/FA/630/2021 ORDER

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