United India Insurance Co Ltd vs Tarasing Gajendra Chauhan
2021 Latest Caselaw 496 Guj

           C/FA/100/2021                                        ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 100 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 100 of 2021
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                      UNITED INDIA INSURANCE CO LTD
                                   Versus
                       TARASING GAJENDRA CHAUHAN
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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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.H.G.Mazmudar for the appellant. Admit.

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 (Auxi), Surat, dated 20.032.2020 in MACP No.1071 of 2012 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