United India Insurance Co.Ltd vs Laxmiben Wd/O Samratji Galaji ...
2021 Latest Caselaw 2975 Guj

        C/FA/759/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.        759 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 759 of 2021
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                UNITED INDIA INSURANCE CO.LTD
                            Versus
            LAXMIBEN WD/O SAMRATJI GALAJI KHARADI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,8
MR SUNIL B PARIKH(582) for the Defendant(s) No. 7
MR VD PARGHI(568) for the Defendant(s) No. 6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                        Date : 20/02/2021

                           ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Maulik J. Shelat, learned advocate for the appellant.

Admit.

Mr. V.D. Parghi, learned advocate waives service of notice of admission for opponent no.6 and Mr. Sunil B. Parikh, learned advocate waives service of notice of admission for opponent no.7.

To be heard with First Appeal No.488 of 2020.

ORDER IN CIVIL APPLICATION

Rule returnable on 04.05.2021. The operation, implementation and execution of the impugned judgment

C/FA/759/2021 ORDER

and award passed by the Motor Accident Claims Tribunal (Main), Arvalli at Modasa, dated 16.04.2018 in MACP No.88 of 2015 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