Bajaj Allianz General Insurance ... vs Hemlataben Sureshbhai Kharva
2021 Latest Caselaw 1331 Guj

         C/FA/242/2021                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 242 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 242 of 2021
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            BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
                             Versus
                HEMLATABEN SURESHBHAI KHARVA
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 28/01/2021

                               ORAL ORDER

Order in First Appeal Heard Ms. Kirit S. Pathak, learned advocate for the appellant. Mr. Mohsin M. Hakim, learned advocate appears for the respondent No.1.

Appeal is admitted.

Order in Civil Application Heard Ms. Kirit S. Pathak, learned advocate for the applicant. Mr. Mohsin M. Hakim, learned advocate appears for the respondent No.1.

Rule returnable on 3.3.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Vadodara dated 2.5.2019 in MACP No.746 of 2007 is stayed on condition that the applicant ­ Insurance Company shall

C/FA/242/2021 ORDER

deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

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