The New India Assurance Company ... vs Harun Sakur Sama
2021 Latest Caselaw 49 Guj

           C/FA/2654/2020                                         ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 2654 of 2020

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2654 of 2020
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         THE NEW INDIA ASSURANCE COMPANY LIMITED BHUJ
                             Versus
                       HARUN SAKUR SAMA
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 04/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Shri Vibhuti Nanavati for the appellant.

Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2019

Rule returnable on 26.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.) Kachchh at Bhuj, dated 09.07.2019 in MACP No.164 of 2002 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J)

NEHA