The National Insurance Company ... vs Ruchir Rajnikant Parmar
2021 Latest Caselaw 1330 Guj

               C/FA/253/2021                                     ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 253 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 253 of 2021
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                 THE NATIONAL INSURANCE COMPANY LIMITED
                                  Versus
                        RUCHIR RAJNIKANT PARMAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 28/01/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Maulik J. Shelat for the appellant. Admit.

ORDER IN CIVIL APPLICATION:-

Rule returnable on 08.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned 4th Motor Accident Claims Tribunal (Aux.), Mahesana at Visnagar dated 08.09.2020 in M.A.C.P. No.122 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI