The Oriental Insurance Co. Ltd. vs Sagarben Bhalabhai Parmar
2021 Latest Caselaw 2973 Guj

         C/FA/761/2021                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO.              761 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 761 of 2021
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                 THE ORIENTAL INSURANCE CO. LTD.
                              Versus
                    SAGARBEN BHALABHAI PARMAR
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Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
 for the Defendant(s) No. 6,7
MR PRADIP J PATEL(5896) for the Defendant(s) No.
1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 20/02/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

Mr. Pradip J. Patel, learned advocate waives service of notice of admission for opponent nos.1-5.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.) & 5th Additional District Judge, Kheda at Nadiad, dated 08.04.2019 in MACP No.1341 of 2011 is stayed on condition that applicant Insurance

C/FA/761/2021 ORDER

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