National Insurance Co Ltd vs Indravijaysinh Dilipsinh Gohil
2021 Latest Caselaw 408 Guj

         C/FA/4673/2019                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 4673 of 2019

                                With
             CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                  In R/FIRST APPEAL NO. 4673 of 2019
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                      NATIONAL INSURANCE CO LTD
                                 Versus
                    INDRAVIJAYSINH DILIPSINH GOHIL
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 3,5
DHARAMVEERSINH J SOLANKI(7481) for the Defendant(s) No. 1,2
MASUMI V NANAVATY(9321) for the Defendant(s) No. 4
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 4
MS. JINAL D SOLANKI(10006) for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 12/01/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

ORDER IN FIRST APPEAL Heard learned advocate Mr. Palak Thakkar for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr. Palak Thakkar for the applicant.

C/FA/4673/2019 ORDER

Rule returnable on 15.2.2021.

There shall be stay of the impugned judgment and award passed by the Motor Accident Claims Tribunal, (Auxiliary) No.3, Ahmedabad, (Rural) Mirzapur on condition that the appellant­ Insurance Company deposits the entire awarded amount together with cost and interest before the returnable date to the extent of liability fixed on the appellant in the impugned award.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi