The New India Assurance Company ... vs Thakor Mittalben Kiranji
2021 Latest Caselaw 2631 Guj

         C/FA/667/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 667 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 667 of 2021
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           THE NEW INDIA ASSURANCE COMPANY LIMITED
                             Versus
                   THAKOR MITTALBEN KIRANJI
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Appearance:
MR SANDIP C SHAH(792) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 18/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Sandip C. Shah, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 26.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Patan, dated 11.03.2020 in MACP No.238 of 2018 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