The Oriental Insurance Company ... vs Heirs Of Decd. Mukeshbhai ...
2021 Latest Caselaw 409 Guj

          C/FA/85/2021                                               ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 85 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 85 of 2021
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             THE ORIENTAL INSURANCE COMPANY LTD.
                            Versus
          HEIRS OF DECD. MUKESHBHAI BABUBHAI NINAMA
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Appearance:
MS DIMPLE A THAKER(6838) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,1.1,1.2,2,3
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 12/01/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard Ms. Dimple Thaker, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 17.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Limkheda, District : Dahod, dated 24.07.2019 in MACP No.1766 of 2017 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