United India Insurance Company ... vs Chauhan Dashrathsinh Badarsinh
2021 Latest Caselaw 493 Guj

            C/FA/108/2021                                       ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 108 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 108 of 2021
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        UNITED INDIA INSURANCE COMPANY LIMIMTED, MODASA
                              Versus
                CHAUHAN DASHRATHSINH BADARSINH
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
MR KUNAL S SHAH(5282) for the Defendant(s) No. 5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date : 13/01/2021
                      ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Vibhuti Nanavati for the appellant. Admit.

Learned advocate Mr.Kunal Shah waives service of notice of admission for the respondent no.5.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 24th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Sabarkantha, Himmatnagar, dated 20.07.2019 in MACP No.198 of 2019 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID