Insurance Co Of Truck No ... vs Harkantbhai Alias Hareshbhai ...
2021 Latest Caselaw 3135 Guj

         C/FA/804/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 804 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 804 of 2021
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  INSURANCE CO OF TRUCK NO GJ-03-BV-7608 RELIANCE GENERAL
                    OF INS. COMPANY LTD
                           Versus
      HARKANTBHAI ALIAS HARESHBHAI GORDHANBHAI PANDYA
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 23/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Chirayu A. Mehta, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Dhoraji, dated 30.12.2019 in MACP No.19 of 2019 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