The National Insurance Company ... vs Bharatbhai Jethabhai Patel
2021 Latest Caselaw 3244 Guj

          C/FA/817/2021                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                    R/FIRST APPEAL NO. 817 of 2021
                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 817 of 2021
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            THE NATIONAL INSURANCE COMPANY LIMITED
                             Versus
                  BHARATBHAI JETHABHAI PATEL
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 24/02/2021

                                ORAL ORDER

Order in First Appeal Heard Mr. Maulik J. Shelat, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Maulik J. Shelat, learned advocate for the applicant.

Rule returnable on 22.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main.) Arvalli at Modasa, dated 4.8.2020 in MACP No.1231 of 2013 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability to the extent of apportionment of liability qua the

C/FA/817/2021 ORDER

present applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED