New India Assurance Company Ltd vs Kokilaben Wd/O Umangbhai Tadvi
2021 Latest Caselaw 3127 Guj

           C/FA/330/2021                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 330 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 330 of 2021
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                   NEW INDIA ASSURANCE COMPANY LTD
                                 Versus
                    KOKILABEN WD/O UMANGBHAI TADVI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 8
MR MITESH L RANGRAS(3324) for the Defendant(s) No. 9
MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 1,2,3,4,5,6,7
NOTICE SERVED(4) for the Defendant(s) No. 9
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 23/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Maulik Shelat for the appellant. Admit.

Learned advocate Mr.Mohsin Hakim waives service of notice of admission for the opponent nos.1 to 7 and learned advocate Mr.Mitesh Rangras waives service of notice of admission for the opponent no.9.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 29th April, 2021. Learned advocate Mr.Mohsin Hakim waives service of notice of rule for the respondent nos.1 to 7 and learned advocate Mr.Mitesh Rangras waives service of notice of rule for the respondent no.9.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main),

C/FA/330/2021 ORDER

Narmada at Rajpipala, dated 15.07.2019 in MACP No.248 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 returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK