United India Insurance Company ... vs Patel Prahaladbhai Madhavlal
2021 Latest Caselaw 209 Guj

          C/FA/2696/2020                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 2696 of 2020
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 2696 of 2020
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       UNITED INDIA INSURANCE COMPANY LIMITED MEHSANA
                            Versus
                PATEL PRAHALADBHAI MADHAVLAL
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 07/01/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Shri Vibhuti Nanavati, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 18.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Palanpur, District:Banaskantha, dated 31.08.2019 in MACP No.52 of 2014 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