New India Assurance Co. Ltd. vs Pradhanji Hajurji Thakor
2021 Latest Caselaw 3032 Guj

         C/FA/2582/2018                                       ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2582 of 2018

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                 In R/FIRST APPEAL NO. 2582 of 2018
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                   NEW INDIA ASSURANCE CO. LTD.
                               Versus
                PRADHANJI HAJURJI THAKOR & 3 other(s)
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Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
for the Defendant(s) No. 4.1,4.2,4.3,4.4
MR DK CHAUDHARI(5361) for the Defendant(s) No. 3
MR HIMANSU M PADHYA(1611) for the Defendant(s) No. 1
MR MA KHARADI(1032) for the Defendant(s) No. 2.1
NOTICE SERVED(4) for the Defendant(s) No. 1,2,2.2
UMARFARUK M KHARADI(8155) for the Defendant(s) No. 2.1
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 22/02/2021

                                ORAL ORDER

Order in First Appeal Heard Mr. Ajay R. Mehta, learned advocate for the appellant.

Appeal is admitted.

Mr. Himansu M. Padhya, learned advocate for the respondent No.1, Mr. M. A. Kharadi, learned advocate for the respondent No.2.1 and Mr. D. K. Chaudhari, learned advocate for the respondent No.3 waives service of admission of appeal.

Order in Civil Application Heard Mr. Ajay R. Mehta, learned advocate for the applicant, Mr. Himansu M. Padhya, learned

C/FA/2582/2018 ORDER

advocate for the respondent No.1, Mr. M. A. Kharadi, learned advocate for the respondent No.2.1 and Mr. D. K. Chaudhari, learned advocate for the respondent No.3.

Rule returnable on 23.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main.) Banaskantha at Palanpur, dated 28.2.2017 in MACP No.339 of 2005 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED