National Insurance Co Ltd vs Nitaben Daxeshbhai Pandya
2021 Latest Caselaw 3047 Guj

         C/FA/783/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO.              783 of 2021

                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 783 of 2021
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                         NATIONAL INSURANCE CO LTD
                                   Versus
                         NITABEN DAXESHBHAI PANDYA
==========================================================
Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5
MR PALAK H THAKKAR(3455) for the Defendant(s) No. 6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 22/02/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. H.G. Mazmudar, learned advocate for the appellant.

Admit.

Mr. Palak H. Thakkar, learned advocate waives service of notice of admission for opponent no.6.

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 01.10.2019 in MACP No.629 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount

C/FA/783/2021 ORDER

of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J)

NEHA