The Oriental Insurance Co.Ltd. vs Sharvanikaben Wd/O Kishorbhai ...
2021 Latest Caselaw 2629 Guj

          C/FA/670/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 670 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 670 of 2021
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               THE ORIENTAL INSURANCE CO.LTD.
                            Versus
       SHARVANIKABEN WD/O KISHORBHAI KESHAVBHAI PATEL
==========================================================
Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6
MR BS KHATANA(3671) for the Defendant(s) No. 4
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                    Date : 18/02/2021
                        ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. V.C. Thomas, learned advocate for the appellant.

Admit.

Mr. B.S. Khatana, learned advocate waives service of notice of admission for opponent no.4.

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.), Deesa, dated 07.04.2018 in MACP No.225 of 2011 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.

(VAIBHAVI D. NANAVATI,J) NEHA