United India Insurance Company ... vs Kumarbhai Hamirbhai Chavda
2021 Latest Caselaw 211 Guj

           C/FA/1336/2020                                        ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1336 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1336 of 2020
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              UNITED INDIA INSURANCE COMPANY LIMITED
                                Versus
                   KUMARBHAI HAMIRBHAI CHAVDA
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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 learned advocate Mr.Vibhuti Nanavati for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 18th February, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Sabarkantha, At Himmatnagar, dated 09.10.2019 in MACP No.75 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID