New India Assurance Company Ltd vs Bharatbhai Shantilal ...
2021 Latest Caselaw 406 Guj

             C/FA/50/2021                                         ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO.            50 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 50 of 2021
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                    NEW INDIA ASSURANCE COMPANY LTD
                                 Versus
                   BHARATBHAI SHANTILAL DANIDHARIYA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 12/01/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard Shri Maulik J. Shelat, learned advocate for the appellant. He states that the issue involved in the present appeal is very short. He further states that considering life of parts, at least 50% depreciation ought to have been applied on such bills of repairs by the Tribunal.

Issue Notice returnable on 16.03.2021.

ORDER IN CIVIL APPLICATION

Rule returnable on 16.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Gondal, dated 24.12.2019 in MACP No.156 of 2010 is stayed on condition that applicant

C/FA/50/2021 ORDER

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