Reliance General Insurance Co Ltd vs Nathabhai Hamirbhai Dodiya
2021 Latest Caselaw 410 Guj

          C/FA/60/2021                                              ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO.                60 of 2021

                            With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 60 of 2021
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                RELIANCE GENERAL INSURANCE CO LTD
                               Versus
                    NATHABHAI HAMIRBHAI DODIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 12/01/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard Shri Rathin P. Raval, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 25.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Special), Rajkot, dated 31.07.2020 in MACP No. 1302 of 2014 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