Gujarat High Court
Shriram General Insurance Co Ltd vs Rudragairapalsinhji Dolasinhji ... on 4 January, 2021
Bench: Vaibhavi D. Nanavati
C/FA/1787/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1787 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1787 of 2020
With
R/FIRST APPEAL NO. 2697 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2697 of 2020
With
R/FIRST APPEAL NO. 2698 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2698 of 2020
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SHRIRAM GENERAL INSURANCE CO LTD
Versus
RUDRAGAIRAPALSINHJI DOLASINHJI RATHOD
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3
RULE SERVED(64) for the Defendant(s) No. 8
RULE UNSERVED(68) for the Defendant(s) No. 6
TATVDEEP J JANI(7227) for the Defendant(s) No. 4,5
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CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 04/01/2021
ORAL ORDER
ORDER IN CIVIL APPLICATION NO.1 OF 2020 IN FIRST APPEAL
NO.1787 OF 2020
The appeal is already admitted and the amount is deposited with the
tribunal. The stay is confirmed. The civil application therefore stands disposed
of accordingly.
ORDER IN FIRST APPEAL NO. 2697 OF 2020
C/FA/1787/2020 ORDER
Heard learned advocate Shri Rathin P. Raval learned advocate for the
appellant and Shri Vibhuti Nanavati, learned advocate for opponent no.7 and
Shri Hemal Shah, learned advocate for opponent nos.1 to 3.
Admit. Learned advocate for the respective opponents-claimants waives
service of notice of admission.
ORDER IN CIVIL APPLICATION 1 OF 2020 IN FIRST APPEAL
NO.2697 OF 2020
Rule returnable on 27.01.2021. The operation, implementation and
execution of the impugned judgment and award passed by the Motor Accident
Claims Tribunal (Main), Kachchh at Bhuj, dated 22.10.2019 in MACP No.349
of 2012 is stayed on condition that applicant Insurance Company shall deposit
the amount of liability of the applicant as determined by the Tribunal.
FIRST APPEAL NO.2698 OF 2020
Heard learned advocate Shri Rathin P. Raval learned advocate for the
appellant and Shri Vibhuti Nanavati, learned advocate for opponent no.7 and
Shri Hemal Shah, learned advocate for opponent nos.1 to 3.
Admit. Learned advocate for the respective opponents-claimants waives
service of notice of admission.
CIVIL APPLICATION NO.1 OF 2020 IN FIRST APPEAL NO.2698 OF
Rule returnable on 27.01.2021. The operation, implementation and
execution of the impugned judgment and award passed by the Motor Accident
Claims Tribunal (Main), Kachchh at Bhuj, dated 22.10.2019 in MACP No.384
of 2012 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)
NEHA
