United India Insurance Company ... vs Akbarbhai Kasambhai Shaikh
2021 Latest Caselaw 414 Guj

           C/FA/51/2021                                       ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/FIRST APPEAL NO. 51 of 2021
                               With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 51 of 2021
                               With
CIVIL APPLICATION (FOR PRODUCTION OF ADDITIONAL EVIDENCES)
                           NO. 2 of 2020
                 In R/FIRST APPEAL NO. 51 of 2021
==========================================================
                UNITED INDIA INSURANCE COMPANY LTD
                                Versus
                    AKBARBHAI KASAMBHAI SHAIKH
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
==========================================================
 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date : 12/01/2021
                      ORAL ORDER

ORDER IN FIRST APPEAL:-

Notice for final disposal returnable on 27.3.2020. Record & Proceedings shall be called for from the Tribunal concerned so as to reach this court on or before next date.

ORDER IN CIVIL APPLICATION NO.1 OF 2020 :-

Rule returnable on 27.3.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of the impugned judgment and award dated 25.02.2020 passed by Motor Accident Claims Tribunal (Auxiliary), Mehsana, At Visnagar in Motor Accident Claim Petition No.1035 of 2012 (Old MACP No.415 of 2010) on condition, however, that the applicant insurance company deposits entire awarded amount together with cost and interest with the tribunal concerned, before the returnable

C/FA/51/2021 ORDER

date.

ORDER IN CIVIL APPLICATION NO.2 OF 2020 :-

List on 27.03.2021.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID