New India Assurance Co Ltd vs Rukhadbhai Nanajibhai Bhaliya
2021 Latest Caselaw 3310 Guj

         C/FA/3380/2019                                            ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 3380 of 2019

                              With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                In
                  R/FIRST APPEAL NO. 3380 of 2019
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                     NEW INDIA ASSURANCE CO LTD
                                Versus
                    RUKHADBHAI NANAJIBHAI BHALIYA
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 25/02/2021

                                 ORAL ORDER

Order in First Appeal Heard Mr. Palak H. Thakkar, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Palak H. Thakkar, learned advocate for the applicant.

Rule returnable on 29.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.)Una, dated 17.1.2019 in MACP No.114 of 2012 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the

C/FA/3380/2019 ORDER

applicant as determined by the Tribunal before the returnable date.

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