Oriental Insurance Company vs Hinaben Gopalbhai Solanki
2021 Latest Caselaw 3046 Guj

         C/FA/786/2021                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 786 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 786 of 2021
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                     ORIENTAL INSURANCE COMPANY
                                Versus
                      HINABEN GOPALBHAI SOLANKI
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 22/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Masumi Nanavati, learned advocate for Mr. Dakshesh Mehta, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 28.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Kheda at Nadiad, dated 04.07.2019 in MACP No.1092 of 2012 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