National Insurance Company ... vs Rakeshbhai Kundanbhai Chaudhari
2021 Latest Caselaw 1229 Guj

           C/FA/220/2021                                        ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 220 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 220 of 2021
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                NATIONAL INSURANCE COMPANY LIMITED
                               Versus
                 RAKESHBHAI KUNDANBHAI CHAUDHARI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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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.Maulik Shelat for the appellant. Admit.

To be heard with First Appeal No.222 of 2021 with Civil Application No.1 of 2020

ORDER IN CIVIL APPLICATION :-

Rule returnable on 2nd March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Tapi, At Vyara, dated 23.10.2019 in MACP No.13 of 2018 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.

To be heard with First Appeal No.222 of 2021 with Civil Application No.1 of 2020.

(VAIBHAVI D. NANAVATI,J) ABHISHEK