The National Insurance Company ... vs Bhavnaben Anilbhai Kanjariya
2021 Latest Caselaw 478 Guj

            C/FA/47/2021                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO.             47 of 2021

                           With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 47 of 2021
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             THE NATIONAL INSURANCE COMPANY LIMITED
                              Versus
                  BHAVNABEN ANILBHAI KANJARIYA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
 for the Defendant(s) No. 2,3,4
MR PREMAL S RACHH(3297) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 13/01/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard Shri Maulik J. Shelat, learned advocate for the appellant. Shri Premal S. Rachh, learned advocate appears on caveat for opponent no.1.

Admit.

Mr. Premal S. Rachh, learned advocate waives service of notice of admission for opponent no.1.

ORDER IN CIVIL APPLICATION

1. 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.), Jamnagar, dated 28.01.2020 in MACP No.44 of 2007 is stayed on condition that applicant Insurance Company shall deposit the amount of

C/FA/47/2021 ORDER

liability of the applicant as determined by the Tribunal before the next returnable date.

2. It is open for the claimants to file an appropriate application for disbursement of the amount.

(VAIBHAVI D. NANAVATI,J)

NEHA