New India Assurance Co Ltd vs Nishabaa Pravinsinh Makwana
2021 Latest Caselaw 412 Guj

          C/FA/55/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 55 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 55 of 2021
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                      NEW INDIA ASSURANCE CO LTD
                                 Versus
                     NISHABAA PRAVINSINH MAKWANA
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Appearance:
MR PALAK H THAKKAR(3455) 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 : 12/01/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL Heard Shri Palak Thakkar, 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 (Aux.), Modasa, dated 04.03.2020 in MACP No.102 of 2018 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