National Insurance Company vs Samliben Wd/O Madanbhai ...
2021 Latest Caselaw 351 Guj

          C/FA/44/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 44 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 44 of 2021
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                  NATIONAL INSURANCE COMPANY
                             Versus
           SAMLIBEN WD/O MADANBHAI PIDIYABHAI MAVI
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) 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 : 11/01/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL Heard Ms. Masumi Nanavati, learned advocate for Mr. Dakshesh Mehta, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 15.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.)and 4th Additional District Judge, Dahod, dated 04.08.2020 in MACP No.290 of 2016 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