The National Insurance Co Ltd vs Rudabhai Ravjibhai Sojitra
2021 Latest Caselaw 3306 Guj

          C/FA/900/2021                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 900 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                 In
                    R/FIRST APPEAL NO. 900 of 2021
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                    THE NATIONAL INSURANCE CO LTD
                                Versus
                      RUDABHAI RAVJIBHAI SOJITRA
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Appearance:
MR SUNIL B PARIKH(582) 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 : 25/02/2021

                                 ORAL ORDER

Heard Mr. Sunil B. Parikh, learned advocate for the appellant.

Appeal is admitted.

This appeal to be heard with First Appeal No.1206 of 2020.

Order in Civil Application Heard Mr. Sunil B. Parikh, learned advocate for the applicant.

Rule returnable on 8.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.) Amreli at Amreli, dated 22.10.2019 in MACP No.24 of 2016 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the

C/FA/900/2021 ORDER

applicant as determined by the Tribunal before the returnable date.

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