Cholamandalam Genral Insurance ... vs Trivedi Vrundaben Mahendrabhai
2021 Latest Caselaw 146 Guj

          C/FA/9/2021                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 9 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 9 of 2021
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              CHOLAMANDALAM GENRAL INSURANCE CO LTD
                               Versus
                  TRIVEDI VRUNDABEN MAHENDRABHAI
==============================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
==============================================================

  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 06/01/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard Shri Rathin P. Raval, learned advocate 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.), Ahmedabad, dated 27.02.2020 in MACP No.539 of 2005 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) NEHA