Reliance General Insurance Co. ... vs Baldevbhai Kodarbhai Raval
2021 Latest Caselaw 1321 Guj

            C/FA/241/2021                                       ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 241 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 241 of 2021
==========================================================
                  RELIANCE GENERAL INSURANCE CO. LTD
                                 Versus
                      BALDEVBHAI KODARBHAI RAVAL
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
==========================================================
 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 28/01/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Chirayu Mehta for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 8th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Sabarkantha, At Himmatnagar, dated 04.06.2020 in MACP No.04 of 2014 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.

(VAIBHAVI D. NANAVATI,J) ABHISHEK