Reliance General Insurance Co Ltd vs Ravinaben Hiteshbhai Sodha
2021 Latest Caselaw 2630 Guj

        C/FA/679/2021                                            ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.              679 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 679 of 2021
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               RELIANCE GENERAL INSURANCE CO LTD
                              Versus
                   RAVINABEN HITESHBHAI SODHA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 5,6
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 18/02/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Rathin P. Raval, learned advocate for the appellant. Mr. Nishit A. Bhalodi, learned advocate appears for opponent nos.1 to 4-claimants.

Admit.

Mr. Nishit A. Bhalodi, learned advocate waives service of notice of admission for opponent nos.1 to 4- claimants.

ORDER IN CIVIL APPLICATION

Rule returnable on 22.04.2021 The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.) and 2nd Additional District Judge, Nadiad, dated 01.10.2019 in MACP No.1014 of 2016 is

C/FA/679/2021 ORDER

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