United India Insurance Company ... vs Kanjibhai Bhanabhai Chamar ...
2021 Latest Caselaw 145 Guj

           C/FA/1333/2020                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1333 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1333 of 2020
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       UNITED INDIA INSURANCE COMPANY LIMITED PALANPUR
                             Versus
               KANJIBHAI BHANABHAI CHAMAR (DALIT)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 06/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

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

ORDER IN CIVIL APPLICATION :-

Rule returnable on 24.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), Palanpur, dated 16.11.2019 in MACP No.243 of 2012 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) MOHMMEDSHAHID