New India Assurance Company Ltd vs Akash Ashokbhai Kahar
2021 Latest Caselaw 2580 Guj

         C/FA/3142/2019                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 3142 of 2019

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 3142 of 2019
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                 NEW INDIA ASSURANCE COMPANY LTD
                               Versus
                      AKASH ASHOKBHAI KAHAR
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR ADIL R MIRZA(2488) for the Defendant(s) No. 3,4
NOTICE SERVED(4) for the Defendant(s) No. 1,2,5,6,7
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 17/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

ORDER IN FIRST APPEAL

Having heard learned advocate Mr.Vibhuti Nanavati for the

appellant, Appeal is admitted.

ORDER IN CIVIL APPLICATION

So far as present application for stay is concerned, there

shall be Rule returnable on 30.3.2021.

The operation, implementation and execution of the

C/FA/3142/2019 ORDER

impugned judgment and award of the Motor Accident Claims

Tribunal, Valsad in MACP No.59 of 2013 shall remain stayed on

condition that the appellant­ Insurance Company deposits the

entire awarded amount together with the cost and interest with

the Claims Tribunal concerned before the returnable date.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi