National Insurance Co.Ltd. vs Ravjibhai Dahyabhai Patel
2021 Latest Caselaw 208 Guj

         C/FA/1943/2020                                          IA ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1943 of 2020
==========================================================

NATIONAL INSURANCE CO.LTD.

Versus RAVJIBHAI DAHYABHAI PATEL ========================================================== Appearance:

for the PETITIONER(s) No. MR VC THOMAS for the PETITIONER(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 07/01/2021

IA ORDER

First Appeal is admitted by order dated 27.10.2020.

Notice was also issued and the impugned judgment and award dated 30.01.2020 in MACP No.235 of 2014 passed by the M.A.C. Tribunal (Auxi.), Anand was directed to be stayed on deposition of the entire awarded amount with interest and cost with the tribunal before the returnable date.

Learned advocate Mr.V.C.Thomas for the petitioner - Insurance Company states that the entire awarded amount as per the award passed by the tribunal is deposited with the tribunal.

In view of the above, the present Civil Application is allowed to the aforesaid extent.

                                                    (VAIBHAVI D. NANAVATI,J)





          C/FA/1943/2020                       IA ORDER


MOHMMEDSHAHID