Sbi General Insurance Co Ltd vs Mittalben Vinubhai Vankar
2021 Latest Caselaw 23 Guj

          C/FA/2674/2020                                       ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/FIRST APPEAL NO. 2674 of 2020
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 2674 of 2020
                                With
                   R/FIRST APPEAL NO. 2675 of 2020
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 2675 of 2020
                                With
                   R/FIRST APPEAL NO. 2676 of 2020
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 2676 of 2020
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                     SBI GENERAL INSURANCE CO LTD
                                 Versus
                     ANJULABEN DAHYABHAI VANKAR
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) 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 : 04/01/2021
                      ORAL ORDER

ORDER IN FIRST APPEAL NO.2674 OF 2020:-

Heard learned advocate Mr.Kirti S. Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2020 :-

Rule returnable on 05th March, 2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), District Court, Kheda, At - Nadiad, dated 06.01.2020 in MACP No.1268 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

C/FA/2674/2020 ORDER

ORDER IN FIRST APPEAL NO.2675 OF 2020:-

Heard learned advocate Mr.Kirti S. Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2020 :-

Rule returnable on 05th March, 2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), District Court, Kheda, At - Nadiad, dated 06.01.2020 in MACP No.1267 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

ORDER IN FIRST APPEAL NO.2676 OF 2020:-

Heard learned advocate Mr.Kirti S. Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2020 :-

Rule returnable on 05th March, 2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), District Court, Kheda, At - Nadiad, dated 06.01.2020 in MACP No.1061 of 2013 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID