New India Assurance Co.Ltd. vs Ramila D/O Shankarbhai Mina
2021 Latest Caselaw 353 Guj

          C/FA/2439/2020                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2439 of 2020
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 2439 of 2020
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                      NEW INDIA ASSURANCE CO.LTD.
                                  Versus
                      RAMILA D/O SHANKARBHAI MINA
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Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 11/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.A.R.Mehta for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 24th March, 2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Sabarkantha, At - Himmatnagar, dated 04.02.2020 in MACP No.837 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 next returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID