National Insurance Company vs Vasantben Ganpatbhai Solanki
2021 Latest Caselaw 3048 Guj

        C/FA/782/2021                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.            782 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 782 of 2021
==========================================================
                   NATIONAL INSURANCE COMPANY
                              Versus
                  VASANTBEN GANPATBHAI SOLANKI
==========================================================
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. 12,8,9
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 11
MR PARTHIV A BHATT(5331) for the Defendant(s) No. 10
MR PRADEEP R MISHRA(10206) for the Defendant(s) No.
1,2,3,4,5,6,7
MR R G DWIVEDI(6601) for the Defendant(s) No.
1,2,3,4,5,6,7
==========================================================

 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.

Learned advocate appearing for the respective parties waives service of notice of admission.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment

C/FA/782/2021 ORDER

and award passed by the Motor Accident Claims Tribunal (Aux.) and 4th Additional District Judge, Kheda at Nadiad, dated 11.02.2019 in MACP No.892 of 2009 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