United India Insurance Company ... vs Sumitji Abhuji Thakor
2021 Latest Caselaw 1226 Guj

           C/FA/201/2021                                           ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 201 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 201 of 2021
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                 UNITED INDIA INSURANCE COMPANY LTD
                                 Versus
                        SUMITJI ABHUJI THAKOR
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 6,7
MR KK THAKKAR(2834) for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date : 27/01/2021
                     ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.G.C.Mazmudar for the appellant. Admit.

Learned advocate Mr.K.K.Thakkar waives service of notice of admission for and on behalf of the opponent nos.1 to 5.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 2nd March, 2021. Learned advocate Mr.K.K.Thakkar waives service of notice of rule for and on behalf of the respondent nos.1 to 5.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Patan, dated 25.09.2019 in MACP No.320 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.

It will be open for the claimants to file an application for disbursement of the amount.

(VAIBHAVI D. NANAVATI,J) ABHISHEK