Hdfcf Ergo General Insurance ... vs Bhikhabhai Bhimabhai Damor
2021 Latest Caselaw 1378 Guj

          C/FA/217/2021                                     ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 217 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 217 of 2021
                            With
  CIVIL APPLICATION (FOR SUBSTITUTE SERVICE) NO. 2 of
                            2020
              In R/FIRST APPEAL NO. 217 of 2021
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       HDFCF ERGO GENERAL INSURANCE COMPANY LIMITED
                           Versus
                BHIKHABHAI BHIMABHAI DAMOR
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 29/01/2021

                            ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Vibhuti Nanavati for the appellant. Admit.

Learned advocate Mr.Vibhuti Nanavati states that in the cause title, House No.19 is typed in the address of respondents no.5 to 7, however, it should be House No.18.

Registry is directed to correct the address of respondents no.5 to 7 as stated above.

C/FA/217/2021 ORDER

ORDER IN CIVIL APPLICATION No.1 of 2020:-

Rule returnable on 03.03.2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Chiarman, Motor Accident Claims Tribunal (Aux.) and City Civil Court No.12, Ahmedabad dated 18.11.2019 in M.A.C.P. No.670 of 2011 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.

ORDER IN CIVIL APPLICATION No.2 of 2020:-

Learned advocate Mr.Vibhuti Nanavati seeks permission to

withdraw/does not press this application.

Permission, as prayed for, is granted.

The application stands disposed of as withdrawn as not pressed.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI