National Insurance Co.Ltd. vs Bayliben Wd/O Decd. Rumalbhai ...
2021 Latest Caselaw 1397 Guj

          C/FA/1581/2020                                  ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1581 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1581 of 2020
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                NATIONAL INSURANCE CO.LTD.
                           Versus
    BAYLIBEN WD/O DECD. RUMALBHAI RANCHHODBHAI RATHVA
==========================================================
Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
CHETANKUMAR K SHAH(7364) for the Defendant(s) No. 1,2,3,4,5
NOTICE SERVED(4) for the Defendant(s) No. 6,7
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 29/01/2021
                             ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.V.C.Thomas for the appellant. Admit.

Learned advocate Mr.Chetankumar Shah waives service of notice of admission for the opponent nos.1 to 5.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 10th March, 2021. Learned advocate Mr.Chetankumar Shah waives service of notice of rule for the respondent nos.1 to 5.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Panchmahals at Halol, dated 07.11.2019 in MACP No.1535 of 2017 is stayed on condition that applicant Insurance

C/FA/1581/2020 ORDER

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

It is open for the claimants to file appropriate application for disbursement of the amount.

(VAIBHAVI D. NANAVATI,J) ABHISHEK